PONNAMMAL Vs. T.K.KANDHASWAMY

JUDGEMENT

(1.) The first and second defendants and the legal representatives of the third defendant have filed the present appeal suit challenging the judgment dtd. 12/9/2011, in O.S.No.78 of 2009, on the file of the Principal District Court, Namakkal.

(2.) The suit in O.S.No.78 of 2009 had been filed by the respondent T.K.Kandhaswamy seeking the relief of specific performance of an agreement dtd. 10/6/2006 and directing the defendants to execute a registered sale deed after receiving the balance sale consideration of Rs.55,06,300.00 in his favour with respect to the suit property and in default, for the Court to execute the sale deed in his favour. The suit was decreed by judgment dtd. 12/9/2011 necessitating filing of the present appeal.

(3.) Pending appeal, the first and second appellants died and their legal representatives were impleaded as 6th to 10th appellants. The sole respondent T.K.Kandhaswamy also died and his legal representatives were impleaded as 2nd to 4th respondents. The third respondent also died and her legal representative was impleaded as 6th respondent.