THIRUGNANASAMBANDAM Vs. KANNAN

JUDGEMENT

(1.) This appeal has been filed challenging the judgment and decree dated 18.08.2015 made in O.S.No.6 of 2012, wherein and whereby the learned learned District Judge, Villupuram, has denied the relief of specific performance to the appellant/plaintiff and granted the alternative relief of refund of Rs. 21,49,425/- and further, directed the appellant/plaintiff to hand over the possession of the suit properties to the respondents/defendants.

(2.) The appellant herein is the plaintiff and the respondents herein are the defendants before the Trial Court. For the sake of convenience, hereinafter the parties will be referred to as per their rankings in the suit as plaintiff and the defendants.

(3.) Originally, the plaintiff filed the suit only as against the 1st defendant, who is the owner of the suit schedule property. The defendants 2 & 3 are the two wives of the 1st defendant. The defendants 4 to 8 are the sons of the 1st defendant born through the defendants 2 & The defendants 2 to 8 got themselves impleaded in the suit by filing an impleading application before the Trial Court.