SHANTHI Vs. RAJENDIRAN

JUDGEMENT

(1.) The unsuccessful defendants are the appellants herein and the challenge in this Second Appeal is to the judgment and decree, dated 13.12.2012 made in A.S.No.15 of 2012 on the file of the II Additional District Court, Tindivanam (first Appellate Court), whereby, the judgment and decree dated 17.06.2011 made in O.S.No.86 of 2010 on the file of the Additional Sub Court, Tindivanam (trial Court) was confirmed.

(2.) The parties herein shall be referred to as per their rank assigned in the trial Court.

(3.) The plaintiff filed the suit seeking for the relief of specific performance by stating that both the parties (plaintiff and the defendants) entered into a sale agreement dated 18.06.2005, and as per the terms of the said agreement, the defendants agreed to sell the suit property in favour of the plaintiff for a consideration of Rs.5,60,000/- and the defendants to execute the sale deed in respect of the suit property in favour of the plaintiff within a period of three months. Accordingly, the plaintiff paid a sum of Rs.50,000/- towards advance and agreed to pay the balance within a period of three months from the date of agreement.