P.BASKAR Vs. ADITYA REAL ESTATES

JUDGEMENT

(1.) This Application has been filed by the 3rd defendant in the above said suit seeking revocation of leave to sue granted in the Application in A. No. 2767 of 2014 on 23.04.2014.

(2.) The suit is one for specific performance of agreements of sale and construction agreements entered into on 18.10.2011.

(3.) According to the plaintiff, he is carrying on real estate business at Chennai for the past several years. He claims that the first defendant, who is builder and also the owner of the property described in the Schedule 'A' as item 2. He also holds the power of attorney for the 18th defendant, who is the owner of the property described in Schedule 'A' as item 3. The defendants 5 to 17 are represented by their power agent P.B. Krishna Prasad, who happens to be the brother of the second defendant. The plaintiff had booked 20 flats in the project named 'Majestica', developed by the 1st defendant. The defendants as land owners entered, into 20 agreements of sale, agreeing to convey the undivided shares of land and on the same day construction agreements were also entered into between the first defendant as builder and the plaintiff.