V KRISHNAN Vs. M S DHANANJAYAN

JUDGEMENT

(1.) These Original Side Appeals are directed against the judgment and decree dated 3.10.2006 passed by the learned Single Judge of this Court in C.S.No.1269 of 1994.

(2.) The first appellant in OSA No.90 of 2007, as plaintiff, has instituted C.S.No.1269 of 1994 on the file of this Court, praying to pass an executable decree in pursuance of sale agreement dated 18.10.1988, wherein the deceased respondent/appellant in OSA No.193 of 2007 has been shown as sole defendant.

(3.) The material averments made in the plaint may be stated like thus: