T.K. SUBRAMANIAM Vs. RUKMANI

JUDGEMENT

(1.) The appellants are the petitioners before this Court, challenging the order in I.A.No.116 of 2012 in unnumbered appeal dated 17.09.2012 on the file of the Principal District Judge, Coimbatore.

(2.) The case of the respondent/plaintiff is that he has filed the suit in O.S.No.43 of 2008 before the Principal Sub-Judge, Gobichettipalayam for specific performance.

(3.) The case of the respondent/plaintiff is that the petitioners/appellants were executed a registered sale agreement on 13.06.2006 for selling the suit schedule of property in favour of the plaintiff, for the total sale consideration of Rs.1,20,000/- on the date of sale agreement, the respondent/plaintiff has paid a sum of Rs.95,000/- as advance to the petitioners/defendants and the balance amount was agreed to pay within a period of two years from the date of the sale agreement.