R JAYARAMAN Vs. A PERUMAL

JUDGEMENT

(1.) THESE appeals are against the order setting aside the dismissal of C.S.No.139 of 1983 as settled out of Court and restoring the same for trial on merits.

(2.) THE suit was filed for specific performance of an agreement to sell by the first respondent-plaintiff who was then a minor, represented by his guardian and next friend, his mother.

(3.) IN view of the fact that the defendants were questioning the restoration of the suit in these appeals, it appears that they have not filed the written statement so far. Accordingly, time for filing written statement is given till the date of reopening of the High Court after the summer holidays. Since the suit has been pending since 1983, after the written statement is filed by the defendants, the suit will have to be dealt with and disposed of on a priority basis.