S JEYARAM Vs. P NAINA MOHAMMED ROWTHER (DIED)

JUDGEMENT

(1.) This revision is directed against the order of the learned Principal District Munsif, Madurai dated 02.02.2018 passed in I.A.No.899 of 2017 in O.S.No.75 of 2015, dismissing the petition filed by the petitioner for stay of the suit proceedings.

(2.) The petitioner herein is the plaintiff in the suit and he filed the suit for specific performance directing the respondents to execute and register a sale deed in favour of him in terms of the sale agreement dated 29.07.1987 qua suit property after receiving the balance sale consideration of Rs. 55,000/- from the plaintiff and failure to do such a sale deed, the Court may execute the sale deed and for costs. Resisting the suit, the respondents herein have filed the written statement.

(3.) I heard Mr.V.Nagendran, learned counsel for the petitioner. I have also perused the material papers available on record.