SARASWATHI AMMAL Vs. DILLI REDDIYAR (DIED)

JUDGEMENT

(1.) The plaintiffs filed the suit in O.S.No.147/1986 for specific performance directing the defendants to execute and register the sale deed in favour of the plaintiffs or other nominees, in respect of the suit properties, after the receipt of the balance of the sale consideration and if the defendants fail to do so, to execute and register the sale deed in favour of the plaintiffs and for costs. The unsuccessful defendants, who lost the case before the courts below have filed the present second appeal.

(2.) The appellants 1 and 2 herein are the defendants. Appellants 3 to 5 being the legal heirs of the deceased second appellant are brought on record in the second appeal. The respondents 1 and 2 herein are the plaintiffs. Respondents 3 to 7 being legal heirs of the deceased first respondent are brought on record in the second appeal. For the sake of convenience, the parties will be hereinafter referred to as per their rank in the suit.

(3.) The facts leading to the filing of the second appeal are as follows: