MANIYAM KUPPANNA GOUNDEN Vs. KUPPANA GOUNDEN

JUDGEMENT

(1.) These two appeals arise out of the same transaction. Second Appeal No. 1644 of 1913 is a suit by a purchaser to compel the seller to execute a proper sale-deed for the land which he purchased in 1906 under a sale-deed which was not registered.

(2.) The Appellants main contention is that the verbal agreement between the parties in October 1909 to execute a fresh sale-deed is not capable of being enforced, as it is devoid of consideration.

(3.) It has been found by the Subordinate Judge that over and above the Rs. 200 which formed the consideration for the original sale-deed of 1906, which remained unregistered owing to the sickness of the vendee, Rs. 25 were paid at some date subsequent to the execution of that sale-deed.