M PRAKASH CHAND Vs. NIRMALA SETHURAMAN

JUDGEMENT

(1.) The suit has been filed for a direction to execute the sale deed in favour of the plaintiff on receipt of the balance sale consideration of Rs.4,22,500/- and in the alternative for compensation of a sum of Rs.1,02,70,500/- together with interest at 18% p.a. from the date of plaint till the date of realisation and for permanent injunction from dealing with the property and for costs.

(2.) The Plaint :-

(3.) Written statement filed by 1st and 2nd defendants :