RANGAN Vs. RAMALINGAM PILLAI

JUDGEMENT

(1.) THIS Second Appeal has been filed against the judgment and decree, dated 31.1.1995, made in A.S.No.110 of 1994, on the file of the Sub Court, Villupuram, reversing the judgment and decree, dated 20.1.1990, made in O.S.No.539 of 1984, on the file of the Additional District Munsif, Kallakurichi.

(2.) FOR the sake of convenience, the parties are referred to as they have been arrayed in the original suit O.S.No.539 of 1984.

(3.) IT is the further case of the plaintiff that the plaintiff had undertaken to discharge a sum of Rs.2,000/- to Pukravari Society. The defendant had received a further sum of Rs.50/- on 27.9.1980, the date of the agreement and he had agreed to receive the balance amount of Rs.3,500/- on the date of the registration. IT was agreed that the plaintiff should get the sale deed registered between 27.9.1980 and 25.9.1981. Since the defendant did not respond to the requests made by the plaintiff to register the sale deed, the plaintiff had issued a notice to the defendant, on 25.9.1981, which the defendant had refused to receive.