K.SAKTHIVEL Vs. T.RANGANATHAN

JUDGEMENT

(1.) Aggrieved over the concurrent findings of the courts below, the second appeal has been filed.

(2.) The parties are referred to as per their original rank in the suit.

(3.) The first defendant has entered into an sale agreement on 05.11.1987 with the plaintiffs, in respect of his ancestral property, wherein his minor son was also made as E.O. nominee party, for a sale consideration of Rs.75,000/- and a sum of Rs.50,000/- was paid on the same date, as advance. Three years time was fixed to pay the remaining sale consideration. The above agreement was subsequently registered on 02.02.1988. On the date of agreement, the possession of the property was also handed over to the plaintiffs. The plaintiffs were always ready and willing to pay the remaining sale consideration, whereas, the first defendant adopted delaying tactics in executing the sale deed. Hence, the plaintiffs sent a legal notice dated 22.10.1990 and filed a suit in O.S.No.150 of 1991 on 18.04.1991.