R BASKARAN Vs. R SENTHAMIZH SELVI

JUDGEMENT

(1.) The plaintiff in the suit in O.S.No.3 of 2016 on the file of the Principal District Judge, Pudukottai, has filed this Appeal Suit.

(2.) The plaintiff filed the suit in O.S.No.3 of 2006 on the file of the Principal District Court, Pudukottai, for specific performance of an agreement of sale dated 03.02.2004 by directing the defendant to execute the sale deed and in the alternative for return of the advance amount of a sum of Rs.5,00,000/- with interest at 18% p.a. from the date of agreement, totally a sum of Rs.6,87,000/-.

(3.) The case of the plaintiff / appellant in the plaint are as follows: