SUBBURAJ Vs. RANGASAMY

JUDGEMENT

(1.) This revision has been filed by the petitioner against the order dated 22.12.2015 passed in I.A.No.994 of 2015 in A.S.No.37 of 2015 on the file of the learned VI Additional District Court, Madurai.

(2.) The petitioners are defendants and the respondent is the plaintiff in the suit. The respondent had filed the suit being O.S.No.1246 of 2010 on the file of the I Additional Sub Court, Madurai for specific performance directing the petitioners to execute the sale deed in respect of the suit property in favour of the respondent after receiving the balance amount of Rs. 2,01,575/- and for permanent injunction restraining the petitioners from alienating or encumbering the suit property to any other third party.

(3.) By the judgment and decree dated 26.02.2015, the suit came to be dismissed by the trial Court. While dismissing the suit, the trial Court, granted an alternative relief of refund of advance money of Rs. 5,00,000/- by the petitioners to the respondent with interest at 6% per annum from 15.04.2005 till the date of realisation and directed to pay the amount within a period of two months.