THANGARAJ (DECEASED) Vs. CHANDRASEKARAN

JUDGEMENT

(1.) The second appeals are directed against the judgment and decree dated 25.08.99 passed in A.S.Nos. 89 & 79 of 1998, on the file of the District Court Cuddalore, reversing the judgment and decree dated 17.02.98 passed in O.S. No.51/90, on the file of the Sub ordinate Court, Chidambaram.

(2.) Parties are referred to as per their rankings in the trial Court.

(3.) Suit for specific performance of the sale agreement dated 14.06.98 by directing the defendants to execute the registered sale deed in terms thereof, in respect of the suit properties after receiving the balance sale consideration or in the alternative, for specific performance of the suit agreement dated 14.6.98 by directing the first defendant to execute the registered sale deed in respect of the half share of the suit properties for a price of Rs.11,340/- after receiving the balance price of Rs.6,660/- and to pass a preliminary decree for partition and separate possession of the half share of the suit properties in favour of the plaintiff against the defendant.