ARULMANI Vs. M PALANI GOUNDER ALIAS PALANISAMY

JUDGEMENT

(1.) The 9th defendant in a suit for specific performance is the appellant before this Court. The first appeal is filed challenging the Judgement and Decree of the Additional District Court, Salem (Fast Track Court No.1) Salem, in O.S.No.119 of 2002. The parties are referred to in the same litigative status as in the Trial Court.

(2.) The suit O.S.No.119 of 2002 was originally instituted on the file of the Sub Court, Salem and numbered as O.S.No.463 of 1997 by the plaintiff seeking specific performance of contract dated 25.03.1996 directing the defendants to execute the sale deed in respect of the suit property in favour of the plaintiff. The suit was filed in respect of vacant land measuring 4005 Sq.ft. together with a 30 year old house comprised in Survey No.50/2 in Meiyanur Village, Salem.

(3.) Plaintiff'S Case: