M SUBRAMANI Vs. K RAVIKUMAR

JUDGEMENT

(1.) The above Revision Petition is filed challenging the order dated 08.08.2008 of the District Munsif cum Judicial Magistrate, Paramathi, against the order allowing I.A.No.471 of 2008 in O.S.No.169 of 2005 which was an application filed by the plaintiff to examine the witnesses who had signed the sale agreement dated 01.06.2005 and others.

(2.) The facts in a nut shell are narrated herein below:-

(3.) He and the revision petitioner herein had entered into an agreement of a sale where under the 1st respondent had agreed to purchase the suit schedule property for a total sale consideration of Rs. 95,000/- of which a sum of Rs. 15,000/- was paid as advance. The time fixed for the execution of the sale deed and its registration was a period of 6 Months. It is the case of the 1st respondent that he had paid a further sum of Rs. 52,000/- on 10.07.2005 and an endorsement to this effect was made and signed by the revision petitioner. While so, the 4th and 5th respondents herein had sold the property to the 6th respondent herein for the same price therefore left with no other alternative the 1st respondent had filed the suit for specific performance.