D RAVI Vs. S PARANJOTHI

JUDGEMENT

(1.) The plaintiff in the suit in O.S.No.770 of 2010 on the file of the Principal Sub Court, Madurai is the appellant in this second appeal.

(2.) The appellant herein, as plaintiff, filed the suit in O.S.No.770 of 2010 before the Principal Sub Court, Madurai for specific performance of an agreement of sale, dated 21.12009 in respect of the suit property or in the alternative for a decree for return of the advance amount of Rs. 2,15,000/- with an interest at 12% from 21.12009 till the date of payment.

(3.) The case of the plaintiff as stated in the plaint is as follows: