L ANDREWS JAIKUMAR Vs. DHANALAKSHMI

JUDGEMENT

(1.) The suit is filed praying for a judgment and decree directing the defendants to execute and register the sale deed in respect of the suit schedule property in favour of the plaintiff by receiving the balance sale consideration of a sum of Rs. 1,00,000/- (Rupees one lakh only) in specific performance of sale agreement dated 10.04.2012 within a time frame fixed by this Court.

(2.) Suit summons was issued to all three defendants.

(3.) The defendants are stated to have been the absolute owners of the suit property situated at New No.12, Old No.48, M.G.R.Street, Anna Nagar, Taramani, Chennai-600 11