(1.) This second appeal has been filed by the defendant against the Judgment and decree dated 29.03.2006 passed by the learned Principal Subordinate Judge, Vridhachalam in A.S.No.106 of 2004, confirming the judgment and decree dated 27.04.2004 passed in O.S.No.160 of 2004 on the file of the learned II Additional District Munsiff, Vridhachalam. The respondent/plaintiff herein has filed a suit in O.S.No.160 of 2004 on the file of the learned District Munsif, Vridhachalam to direct the appellant/defendant to execute the Sale Deed in respect to the property bearing S.No.73/1 measuring an extent of 0.57 cents and in S.No.73/2 measuring an extent of 1.14 Acres, after receiving the balance sale consideration of Rs.10000/-. The learned II Additional District Munsif, Vridhachalam by the judgment and decree dated 27.04.2004 allowed the said suit with cost. Aggrieved by the same, the appellant/defendant herein has filed an appeal in A.S.No.106 of 2004 on the file of the learned Subordinate Judge, Vridhachalam. The learned Principle Subordinate Judge, Vridhachalam by the judgment and decree dated 29.03.2006, dismissed the said appeal with cost. Feeling aggrieved, the defendant/appellant has filed the present Second Appeal.
(2.) For the sake of convenience, the parties are referred to as, as described before the trial Court.
(3.) The averments made in the plaint, in brief, are as follows: