KESAVARAMAN Vs. NARAYANAN

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dtd. 29/3/2019 passed by the learned Principal District Judge, Puducherry, in O.S. No. 73 of 2007.

(2.) The plaintiff instituted the suit for specific performance of the contract of sale dtd. 18/8/2004. The trial Court declined to grant the relief. Aggrieved thereby, the plaintiff has preferred the present appeal. For convenience, the parties are referred to according to their rank before the trial Court.

(3.) Brief facts of the plaintiff's case: The first defendant (since deceased) was the owner of the suit property. On 18/8/2004, the plaintiff entered into a registered agreement of sale with the first defendant, in which the re-survey number and extent were described as 110/3 and 2240 sq. ft. respectively. On the same date, the earlier agreement of sale dtd. 19/11/2001 executed by the first defendant in favour of one S. Ravi was cancelled.