S KARUPPANNA GOUNDER Vs. K SADAYAPPA GOUNDER

JUDGEMENT

(1.) The above appeal arises against the judgment and decree passed in O.S.No.37 of 2004 on the file of Additional District Court cum Fast Track Court No.1, Erode.

(2.) The 2nd defendant is the appellant, the 1st respondent is the plaintiff, the respondents 2 and 3 are the defendants 3 and 4 and the respondents 4 and 5 are the legal heirs of the deceased 1st defendant.

(3.) The plaintiff filed the suit in O.S.No.37 of 2004 for specific performance or in the alternative, directing the defendants to pay a sum of Rs.5,97,870/- with interest and for creating a charge over the suit properties for the due payment of the suit claim with interest.