M.MANOHARAN Vs. G.GANAPATHY

JUDGEMENT

(1.) This appeal has been preferred under Section 96 of the Code of Civil Procedure challenging the decree dated 13.02.2008 passed by the learned VI Additional Judge, City Civil Court, Chennai in O.S.No.732 of 2007 on the file of the said Court. The defendant in the above said suit is the appellant in the appeal.

(2.) G.Ganapathy, the respondent herein filed the said suit against the appellant herein for the relief of specific performance based on an agreement for sale dated 11.06.2006 allegedly executed by the appellant herein/defendant, directing the execution of the sale deed in accordance with the suit agreement, for a direction to the defendant to deliver possession of the suit property, for a permanent injunction restraining the appellant/defendant from in any manner alienating the suit property and for costs.

(3.) The above said prayers came to be made by the respondent herein/plaintiff based on the plaint averments which are, in brief, as follows: