S.RAVICHANDRAN Vs. HIMAYAM ENGINEERS & BUILDERS

JUDGEMENT

(1.) This Original Side Appeal is filed against the judgment and decree dated 07.09.2017 passed by the learned Single Judge of this Court in C.S.No.460 of 2005, granting the relief of specific performance to the respondent/plaintiff in respect of the Development Agreement entered into between the respondent/plaintiff and the appellants 1 and 2/defendants 1 and 2 being the owners of the suit properties, represented by their Power of Attorney Agent, the third defendant (third appellant).

(2.) The appellants herein are the defendants and the respondent herein is the plaintiff in the suit. For the purpose of convenience, the parties herein are referred to as they are ranked in the suit as plaintiff and defendants.

(3.) The case of the plaintiff before the learned Single Judge in C.S.No.460 of 2005 is as follows: