A GANAPATHY Vs. S VENKATESAN

JUDGEMENT

(1.) THE plaintiff is the appellant. THE suit having been dismissed with costs, the plaintiff has come forward with this Original Side Appeal.

(2.) THE appellant/plaintiff filed the suit for specific performance to direct the respondent/defendant to execute a sale deed pursuant to the agreement dated 17.3.1996 on receipt of the balance sale consideration of Rs.15 lakhs in respect of the suit schedule property, namely land and building situate at No.68, Bazullah Road, T.Nagar, Chennai-17 and for a permanent injunction restraining the respondent/defendant from alienating the suit property.

(3.) BEFORE the learned single Judge, the plaintiff examined himself as P.W.1, besides P.Ws.2 and 3 were examined, while the defendant examined himself as D.W.1. Exs.P-1 to P-3 were marked on the side of the plaintiff, while Exs.D-1 to D-15 were marked on the side of the defendant.