VASANTHA Vs. MANICKAM @ THANDAPANI

JUDGEMENT

(1.) Though the Civil Revision Petition has taken up for admission today (24.02.2017), both the petitioner as well as the respondents are agreed for final disposal and put-forth their arguments and hence I heard the arguments of both sides and final orders has been passed.

(2.) The judgment debtor in E.A.No. 103 of 2013 in E.P.No. 46 of 2013 is the civil revision petitioner before this Court, challenging the order passed in E.A.No.103 of 2013 in E.P.No.60 of 2009, dated 02.12.2016.

(3.) The case of the respondent/decree holder is that he has filed the suit for specific performance of the agreement for sale relating to the schedule item of the property and direct the respondent/defendant to come forward and execute the sale by receiving the balance sale consideration of Rs.47,200.00 as per the agreement dated 15.04.1984, failing which the Court may be pleased to execute the sale deed and for permanent injunction.