R LAKSHMANAN Vs. S KAMALAM ACHI

JUDGEMENT

(1.) The plaintiff in O.S.No.23 of 1997 filed the suit for the relief of specific performance under the agreement dated 09.07.1995 and direct execution of a sale deed in favour of the plaintiff either by the defendants jointly or by any one of them or by the third defendant, failing which the Hon'ble Court may be pleased to execute a sale in favour of the plaintiff.

(2.) The appellant herein is the first defendant. The respondent herein is the plaintiff. The defendants 2 and 3 in the suit are not impleaded in the second appeal. For the sake of convenience, the parties are hereinafter referred to as per their rank in the suit.

(3.) The sum and substance of the plaint averments are as follows: