G SOUNDARARAJAN Vs. S A THOOYAMANI

JUDGEMENT

(1.) This Appeal Suit (First Appeal) is filed against the judgment and decree dated 25.07.2007 in O.S.No.98 of 2005 on the file of the Additional District-cum-Sessions Court (Fast Track Court No.II) at Coimbatore.

(2.) The appellant herein is the defendant in the said suit in O.S.No.98 of 2005. The suit was filed by the respondent/plaintiff for specific performance to direct the appellant/defendant to execute the sale deed in respect of the suit property by accepting the balance sale price of Rs. 3.25 lakhs or in the alternative, the Court shall execute the sale deed.

(3.) For the sake of convenience, the parties herein are referred to as they are ranked in the suit as plaintiff and defendant.