FLORA RENJITHAM AND OTHERS Vs. GLADSON ROBIN

JUDGEMENT

(1.) Defendants 2 to 4 in O.S. No. 44 of 1983, on the file of Sub Court, Padmanabhapuram, are the appellants in this Appeal. Defendants 3 and 4 who are appellants 2 and 3 in the appeal are petitioners in the connected Revision Petition. Plaintiff and second defendant in the suit are respondent therein. Both these arise from the same suit and, therefore, it was decided to dispose of both by a common judgment.

(2.) Reference to the parties will be as in the suit.

(3.) Plaintiff (i.e. respondent in Appeal) filed a suit for specific performance of an agreement for sale dated 3-12-1981 (marked as Ex. A. 1) against the defendant in the suit, who died later.