A.SHEIK AAJA Vs. ELANGOVAN S/O.VENKATACHALAM

JUDGEMENT

(1.) The appeal suit is directed against the judgment and decree dated 30.01.2015 passed by the learned District and Sessions Judge, Thiruvannamalai in O.S.No.6 of 2009.

(2.) The defendant is the appellant and the plaintiff is the respondent in the appeal suit.

(3.) The respondent/plaintiff instituted the civil suit for specific performance of contract to direct the appellant/defendant to execute the registered Sale Deed in respect of the suit schedule properties in favour of the respondent/plaintiff as per the Sale Agreement between the respondent/plaintiff and the appellant/ defendant, after receiving the balance sale consideration amount of Rs.9,93,500/- from the respondent/plaintiff as per the Sale Agreement dated 14.01.2007 for a sum of Rs.12,44,500/-.