THIRUVAZHAGAN Vs. ANNAMALAI JANAKIRAMAN (DIED)

JUDGEMENT

(1.) The 1st respondent filed O.S.No.70 of 2009 on 17.06.2009 before the Principal Sub-Court, Cuddalore against the petitioner?s vendor Janakiraman.

(2.) The said suit was filed for specific performance to execute a sale deed pursuant to an unregistered sale agreement dated 03.04.2009 allegedly executed between the 1st respondent and the sole defendant Janakiraman.

(3.) The petitioners are the 3rd party purchasers of the suit schedule property from the sole defendant Janakiraman (since the deceased) in O.S.No.70 of 2009. The sole defendant Janakiraman had earlier executed a sale deed in favour of the petitioners on 13.04.2009 in respect of the suit schedule property.