B V GURURAJ Vs. M R RATHINDRAN

JUDGEMENT

(1.) In view of the interconnectivity of the issue involved in these cases, by consent of both parties, a common order is bing passed. Backdrop

(2.) For the sake of convenience, the parties are referred to in this judgment as per their litigative status in the original suit.

(3.) The plaintiffs filed O.S. No. 792 of 2004, on the file of the Sub Court, Coimbatore, for specific performance of contract against the defendants on the strength of an agreement for sale executed by the defendants on 21.10.1994. The suit was decreed as prayed for on 17.12.2004 after contest, directing the defendants to execute the sale deed as per the sale agreement, after receiving sale consideration of Rs. 24,22,000/- within one month from the date of decree and the defendants 1 to 4 to execute the sale deed pertaining to their undivided 7/8th share in the plaint schedule property in favour of the plaintiffs within one month from the date of decree. There was no appeal from the said decree. C.R.P. No. 2494 of 2008