C PADMANABHAN (DIED) Vs. S P NATARAJAN CHETTIAR

JUDGEMENT

(1.) This Review Application has been filed by the Appellants, against the order dated 18.04.2017 made in AS.No.756 of 1999 by this Court, confirming the judgement and decree made in OS.No.46 of 1998, dated 06.07.1999 by the Subordinate Judge, Devakottai.

(2.) The appeal had been filed by the Appellants, who are the Defendants in OS.No.46 of 1998 on the file of the Sub Judge, Devakottai, aggrieved by the judgement and decree dated 06.07.1999. The suit had been filed, seeking specific performance of agreement of sale, dated 21.02.1996 and for further direction to register the sale deed on receipt of the balance sale consideration of Rs.1 lakh and for possession of the suit property.

(3.) The suit property had been described in the plaint as follows:-