ABRAHAM Vs. GANESAN AASARI (DIED)

JUDGEMENT

(1.) The civil revision petition in C.R.P.(NPD) (MD) No.1707 of 2008 is directed against the fair and decreetal orders, dated 06.08.2008, passed in I.A.No.24 of 2007 in O.S.No.140 of 1993, on the file of the I Additional Subordinate Court, Nagercoil.

(2.) The civil revision petition in C.R.P.(NPD) (MD) No.1708 of 2008 is directed against the fair and decreetal orders, dated 06.08.2008, passed in I.A.No.25 of 2007 in O.S.No.140 of 1993, on the file of the I Additional Subordinate Court, Nagercoil.

(3.) From the materials placed on record, it is seen that the deceased first respondent herein, namely, Ganesan Aasari, had laid the suit against the revision petitioners and two others for the relief of specific performance. The abovesaid suit, after contest, is found to have been disposed of in favour of the deceased first respondent herein, by Judgment and Decree, dated 09.07.2004, whereby, the deceased first respondent herein had been directed to deposit the balance sale consideration of Rs.1,00,000/- in the Court, on or before 09.08.2004 and a further direction had been given that the defendants, namely, the revision petitioners and two others, on receipt of the abvovesaid sum of Rs.1,00,000/- they should execute the sale deed in favour of the deceased first respondent herein in respect of the suit properties on or before 09.09.2004 and in the event of their failure, a direction had also been given to the deceased first respondent to approach the Court for the execution of the sale deed and accordingly, disposed of the suit in favour of the deceased first respondent herein.