G.S.KESAVAN Vs. GURRAPPA NAIDU

JUDGEMENT

(1.) The defendant in O.S.No. 25 of 2010 on the file of II Additional District Court at Ranipet is the appellant herein.

(2.) The said suit in O.S.No.25 of 2010 had been filed by the respondents seeking a direction against the defendant to execute a sale deed conveying the suit schedule properties to the plaintiffs for a sum of Rs.1,10,00,000.00 on receipt of the balance sale price of Rs.8,00,000.00 and in case of failure, for the Court to execute such sale deed and deliver possession of the suit properties to the plaintiffs and for permanent injunction restraining the defendant from alienating the suit properties and for costs of the suit.

(3.) The suit properties as described in the schedule to the plaint was land measuring 38,400 sq.ft., together with buildings, 5 shops, rice mill, 2 HP electric motor starters and electricity service connections at S.No. 148/115, Gandhi Road, Arakkonam Town, Vellore District, now Ranipet District. By Judgment dtd. 31/7/2015, the suit was decreed with costs directing the defendant to execute the sale deed after receiving the balance sale consideration of Rs.8,00,000.00. A further direction was issued to the plaintiffs to pay the balance sale consideration within two months from the date of decree and to the defendant to execute the sale deed within one month thereafter and on failure thereof, for the Court to execute the sale deed and deliver vacant possession of the suit properties. Aggrieved by the said Judgment and Decree, the defendant had filed the present Appeal.