A CHANDRASEKARAN Vs. T VENUGOPAL

JUDGEMENT

(1.) The plaintiff in a suit for specific performance of an agreement of sale dated 02.02.1999 is the appellant before this Court. The plaintiff has also sought for an alternative relief of recovery of a sum of Rs.14,34,050/- being the sum of Rs.5,75,000/- given as sale consideration and Rs.8,59,050/- being the interest computed at the rate of 1.80 % per month on the principal sum of Rs.5,75,000/-. The suit schedule property is the 1st floor portion ad measuring 900 Sq.ft. constructed at new Door No.8, I floor, 7th cross Street, Thiruvalluvar Nagar, Thiruvanmiyur Extension, Chennai. The parties are referred to in the same litigative status as in the Trial Court.

(2.) Plaintiff's case:

(3.) Written Statement: