CUDDALORE POWERGEN CORP Vs. SUGANYA

JUDGEMENT

(1.) The plaintiff in O.S.No.34 of 2010 on the file of the Additional District Court / Fast Track Court II, Cuddalore is the appellant herein. They had instituted a Suit seeking specific performance of an agreement dtd. 12/9/1997 entered into with the respondents herein.

(2.) The 1st and 2nd respondents are sisters and the 3 rd and 4th respondents are legal representatives of yet another sister. All the three sisters were holding totally 99 acres of land. They had entered into an agreement of sale with the appellant herein on 12/9/1997. At the time of the agreement of sale, an advance of Rs.12,50,000.00 had been paid. This would indicate that the share of each one of the three sisters would be around Rs.4,16,000.00.

(3.) It is contended on behalf of the appellant herein that the 3 rd and 4th respondents had sold their undivided share of the land to the appellant under Ex.A7. It had also been stated that the 2nd respondent had also sold her share of the land to the appellant. The share of the 1st respondent alone is now under question.