S.RAVICHANDRAN Vs. KAVITHA

JUDGEMENT

(1.) Aggrieved over the judgment and decree dated 11.12.2006, passed in O.S. No.108/2003, on the file of the Additional District Judge, Fast Track Court No.2, Salem, the defendants 1 to 3 have laid the First Appeal.

(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial Court.

(3.) Suit for specific performance or in the alternative directing the defendants 1 to 4 to pay the sum of Rs.9,20,000/- received as part of the sale price with interest at 18% per annum from the date of the suit till realization.