VIJAYA Vs. R SANKAR NARAYANAN

JUDGEMENT

(1.) A specific performance suit was filed by one R.Sankara Narayanan. This specific performance suit is O.S.No.73 of 2008, on the file of the 'Principal District Court, Theni', which shall hereinafter be referred to as 'trial Court' for the sake of convenience and clarity.

(2.) There are four defendants in the specific performance suit in the trial Court and all four are siblings. In other words, the four defendants are one Periyathambi and his three sisters. Periyathambi, is Defendant No.

(3.) The suit was filed in the trial Court on 30.09.2008, almost a decade ago. It is the case of plaintiff Sankara Narayanan that the defendants entered into a sale agreement dated 07.02.2007 (Ex. A.1), agreeing to sell immovable property i.e., agricultural land admeasuring 2 acres and 40 cents or thereabouts comprised in Survey No.551/1 in Kottur Village in Chinnamanoor Sub District, Periyakulam Registration District and Theni District, for a total sale consideration of Rs. 8,88,000/-, took an advance / part payment of sale consideration of Rs. 50,000/- and agreed to complete the sale transaction on or before 16.08.2007.