A.M. ADHIL BADUSHA Vs. SUCHARITHA ANAND

JUDGEMENT

(1.) The appellant whose appeal against the dismissal of the suit for specific performance in O.S.No.2 of 2008 was partly allowed has come by way of this review application. The facts that led to the filing of the above review application are as follows:

(2.) The appellant, as the plaintiff had filed the suit in O.S.No.2 of 2008 on the file of the District Court Nilgiris, Udhagamandalam seeking specific performance of the agreement of sale dated 03.07.2006.

(3.) According to the plaintiff, the defendants had agreed to convey an extent of 1 acre and 10 cents of land in R.S.No.248/1 at Ootacamund Rural Village. The said suit was resisted by the defendants contending that the agreement was executed as security for certain borrowings.