SARJAN REALITIES PRIVATE LIMITED AND ORS. Vs. AATHILINGAPERUMAL

JUDGEMENT

(1.) This appeal suit is directed against the judgment and decree passed by the District Judge, Kanyakumari District at Nagercoil dated 25.11.2011 in O.S.No.181 of 2009, decreeing the suit for specific performance of contract and permanent injunction.

(2.) The plaint averments are as follows:

(3.) The contentions of the defendants in the written statement filed by the third defendant and adopted by the first and second defendants are as follows: