MANNU MUDALIAR Vs. S M SUNDARAM

JUDGEMENT

(1.) The defendants 1 to 4 in O.S. No. 14 of 2010 on the file of the II Additional District and Sessions Judge, Vellore @ Ranipet, Vellore District, are the appellants in this appeal. The said suit in O.S. No. 14 of 2010 was instituted by the respondents herein for the following relief:-

(2.) The trial Court, by the Judgment dated 30.04.2015 decreed the suit as prayed for with costs and directed the defendants 1 to 4 to execute the sale deed in favour of the plaintiffs after receiving the balance sale consideration of Rs. 55,21,150/- and further directed the plaintiffs to pay the sale consideration within a period of two months from the date of decree. A further direction was issued to the defendants 1 to 4 to execute the sale deed in favour of the plaintiffs within a period of one month from the date of receipt of the balance sale consideration, failing which the plaintiffs are entitled to get the sale deed executed in their favour through the process of Court. The trial Court also granted a decree for permanent injunction restraining the defendants 1 to 4 from alienating or encumbering the suit properties in favour any third parties. Challenging the said Judgment and Decree of the trial Court, the defendants 1 to 4 are before this Court with this Appeal Suit.

(3.) For the sake of convenience, the parties to the appeal shall be referred to as Plaintiffs and Defendants, as has been arrayed in the suit.