JAYAKANI Vs. M.SIVASAMI

JUDGEMENT

(1.) The second defendant in O.S. No. 274 of 1996 is the revision petitioner before this Court, challenging the order passed in I.A. No. 73 of 2007 in O.S. No. 274 of 1996 dated 24.07.2007, this Civil Revision Petition has been filed.

(2.) The case of the plaintiff is that he has filed the suit in O.S. No. 274 of 1996 against the defendant one Mr. K. Eswaramoorthy and Jayakani, for specific performance.

(3.) The case of the plaintiff is that the petitioner and the defendants were entered into the sale agreement on 09.08.1995 for selling the suit property at the rate of Rs.1,50,000.00 on the date of execution of the sale agreement itself as a part of the sale consideration the defendant have received a sum of Rs.75,000.00 given to the defendant in advance and the balance amount should be paid within a period of three months thereafter, the time was extended upto 07.02.1996 by way of an endorsement dated 05.11.1995.