T.MEYYAPPAN Vs. C.SELVAN

JUDGEMENT

(1.) The defendants in O.S.No.23 of 2016 on the file of the III Additional District Court, Gopichettipalayam at Erode, aggrieved by the judgment and decree dtd. 6/8/2018 have filed the present Appeal Suit.

(2.) The suit in O.S.No.23 of 2016 had been filed by the respondent, C.Selvam, seeking specific performance of an agreement of sale or in the alternate to refund the advance amount of Rs.33,42,000.00 together with interest and also future interest till realization and also to create a charge over the suit properties as security for the recovery of the advance amount and also for costs of the suit.

(3.) By judgment dtd. 6/8/2018, the suit was decreed, necessitating the defendants, T.Meiyappan and T.Venugopalan to file the present appeal. O.S.No.23 of 2016 ( III Additional District Court, Gopichettipalayam at Erode):