P.RAMAKRISHNAN Vs. V.ARUMUGAM

JUDGEMENT

(1.) The plaintiff in O.S.No.212 of 2012, on the file of the IV Additional District Court at Bhavani, aggrieved by the judgment dtd. 27/3/2018 had filed the present Appeal Suit.

(2.) Pending the appeal, the plaintiff / appellant died and his legal representatives had been brought on record.

(3.) O.S.No.212 of 2012 had been filed seeking a direction against the defendants 1, 2 and 3 to execute sale deed in favour of the plaintiff for a sum of Rs.27,00,000.00 with respect to the suit property after receiving the balance sale consideration and on failure, for the Court to execute the sale deed and to put the plaintiff in lawful possession of the suit property or in the alternate to refund of the advance sale consideration together with interest. By judgment dtd. 27/3/2018, the relief of specific performance was denied and the alternate relief of payment of advance amount had been granted. Challenging that judgment, the Appeal Suit had been filed. O.S.No.212 of 2012 (IV Additional District Court, Bhavani):