PALANI Vs. MARIAMMAL

JUDGEMENT

(1.) The Second Appeal in S.A.(MD)No.519 of 2019 is directed against the judgment and decree made in A.S.No.25 of 2015 dtd. 11/7/2019 on the file of the Subordinate Court, Sankarankovil, confirming the judgment and decree passed in O.S.No.261 of 2007 dtd. 19/12/2014 on the file of the Additional District Munsif Court, Sankarankovil.

(2.) The Second Appeal in S.A.(MD)No.459 of 2021 is directed against the judgment and decree made in A.S.No.109 of 2017 dtd. 4/1/2021 on the file of the III Additional District Court, Tirunelveli, confirming the judgment and decree passed in O.S.No.47 of 2010 dtd. 25/7/2017 on the file of the Subordinate Court, Sankarankovil.

(3.) The appellant in S.A.(MD)No.459 of 2021 is the plaintiff in O.S.No.47 of 2010 and he filed the suit claiming the relief of specific performance of the sale agreement dtd. 10/12/2006 directing the respondents 1 to 4 / defendants 1 to 4 to receive the balance sale price and execute the sale deed in respect of the suit properties within the time stipulated by the Court.