M G IDHAYARAJAN Vs. RAJAM

JUDGEMENT

(1.) This Civil Revision Petition has been preferred against the decretal order, dated 24.06.2010 passed in I.A.No.552/2007 in O.S.No.572/2004 on the file of the I Additional District Munsif Court, Nagercoil .

(2.) The brief facts of the case as follows:

(3.) The learned counsel appearing for the revision petitioner/plaintiff submitted that a sale agreement was entered between the plaintiff and the husband of the 1st defendant. But the husband of the 1st defendant seeks extension of time to execute the sale deed since a person was in occupation of the house. In the mean time he died leaving behind the defendants as legal heirs. Since the 1st defendant was trying to alienate the suit property, the plaintiff has filed this suit.