SUNSHINE ENTERPRISES Vs. AASISH GUPTHA

JUDGEMENT

(1.) This appeal has been preferred against the judgment and decree dated 07.02.2011 in O.S.No.14 of 2008 passed by the learned Principal District Judge, Krishnagiri, decreeing the suit filed by the respondent herein/plaintiff, directing the appellants herein/defendants to pay the advance money of Rs.12,67,500.00 (being made up of Rs.10 lakhs towards refund of the advance amount with interest) with subsequent interest @ 9 % pa from the date of the suit till the date of judgment and thereafter, at the rate of 6% pa till realisation and also declaring that the respondent/plaintiff is entitled to charge over the suit property as per Sec. 55(6)(b) of the Transfer of Property Act.

(2.) The appellants herein are the defendants and the respondent herein is the plaintiff before the Trial Court. For easy reference, hereinafter the parties will be referred to as per rankings in the suit.

(3.) The brief facts of the case of the plaintiff are as follows-