J RAMATHILAGAM Vs. C LOGAMBAL

JUDGEMENT

(1.) This Civil Revision Petition has been filed challenging the order dated 04.07.2014, passed in I.A.No.363 of 2014 in O.S.No.15 of 2012 on the file of the I Additional District Court (PCR), Tiruchirappali.

(2.) The second defendant in the suit in O.S.No.15 of 2012 on the file of the learned I Additional District Judge (PCR), Tiruchirappalli is the revision petitioner in this Civil Revision Petition. The first respondent in the Civil Revision Petition as plaintiff filed the suit in O.S.No.15 of 2012 for specific performance of an agreement of sale dated 18.03.2010 and for alternative relief for refund of a sum of Rs.30,55,883/-.

(3.) It is the case of the plaintiff that she entered into a registered sale agreement on 18.03.2010 and while registering the document with defendants 1 and 2 through their power agent, she paid a sum of Rs.25,00,000/- (Rupees Twenty Five Lakhs only) out of the total sale consideration of Rs.26,00,000/- (Rupees Twenty Six Lakhs only). It is further stated that the amount of Rs.25,00,000/- (Rupees Twenty Five Lakhs only) had been paid by the plaintiff as part of the sale consideration and the defendants have received the same.