VAIRAKANNNU Vs. ANNBELLA LOURDES MELTILDE IGNACE

JUDGEMENT

(1.) Aggrieved over the order of dismissal dtd. 29/7/2022 made in O.S.No.20 of 2011, by the learned III Additional District Judge at Puducherry, appellant is before this Court.

(2.) Brief facts which are necessary for the disposal of this Appeal Suit are as follows:-

(3.) Though the plaintiff/appellant herein has expressed his willingness to purchase the property on several occasions, the defendants have not chosen to furnish the required documents to execute the sale deed. Hence, appellant had issued a legal notice to the defendants on 15/11/2010. As the previous Power of Attorney was cancelled by the defendants, Power of Attorney was also made as a party representing the defendants. Hence,the suit for specific performance.