SARASU Vs. RAVI

JUDGEMENT

(1.) Civil Revision Petition is filed against the order, dated 21.07.2005, made in I.A.No.649 of 2004 in O.S.No.852 of 2000 on the file of II -Additional Subordinate Court, Tiruchirappalli.

(2.) The respondent/plaintiff filed a suit in O.S.No.852 of 2000 against the petitioner/defendant for specific performance before the learned Subordinate Judge, Tiruchirappalli.

(3.) The case of the respondent/plaintiff is that she entered in to an agreement with the petitioner/defendant on 09.03.2000, whereby and whereunder, the petitioner/defendant agreed to sell his property for a sum of Rs.1,25,000/ - and the respondent/plaintiff paid an advance of Rs.95,000/ - on the said date and the balance sale consideration should be paid within a period of seven months. On receipt of such balance sale consideration, the petitioner/defendant should execute sale deed in favour of the plaintiff. Though the respondent/plaintiff was ready and willing to pay the balance sale consideration, the petitioner/defendant did not come forward to comply with the terms of the agreement entered into on 09.03.2000. Hence, the respondent/plaintiff filed the above suit.