PONNAMMAL Vs. K.V. JANARTHANAM

JUDGEMENT

(1.) This appeal suit has been directed against the judgment and decree dated 29-01-2006 passed in O.S.No.111 of 2011 by the IV Additional District Court, Ponneri.

(2.) The respondent herein as plaintiff has instituted O.S.No.111 of 2011 on the file of the Trial Court praying to pass a decree of specific performance in pursuance of the sale agreement dated 12-01-2008 and also for the relief of perpetual injunction wherein the present appellants have been arrayed as defendants.

(3.) The epitome of the plaint may be stated like thus: