SUBBIAH (DIED) Vs. THIRUNEELAPANDIAN
LAWS(MAD)-2017-6-200
HIGH COURT OF MADRAS
Decided on
June 29,2017
Subbiah (Died)
Appellant
VERSUS
Thiruneelapandian
Respondents
Referred Judgements :-
SUBBARAYALU V. TATAYYA [REFERRED TO]SATYANARAYANA V. VELLOHI RAO [REFERRED TO]
EASWARI AMMA V. M.K. KORAH [REFERRED TO]
KANCHEEPURAM KAMAKSHI AMMAN SILK HANDLOOM WEAVERS CO-OPERATIVE PRODUCTION AND SALE SOCIETY LTD. V. YAMUNA BAI [REFERRED TO]
KANTILAL SAHAH V. A.C. DEVARAJULY REDDIAR [REFERRED TO]
PERIABILLAI V. SOMAYAN [REFERRED TO]
PADMAKUMARI V. DASAYYAN [REFERRED TO]
RAMALINGAM G. V. T. VIJAYARANGAM [REFERRED TO]
INDRAVANTHI V. KAMALA [REFERRED TO]
M. JOHNSON V. E. PUSHPAVALLI [REFERRED TO]
VASANTHA V. M.SENGUTTUVAN [REFERRED TO]
CHAND RANI VS. KAMAL RANI [REFERRED TO]
M NADAR KESAVAN NADAR VS. NARAYANAND NADAR KUNJAN NADAR [REFERRED TO]
THIMMAIAH VS. NINGAMMA [REFERRED TO]
N V SRINIVASA MURTHY VS. MARIYAMMA [REFERRED TO]
G RAMALINGAM VS. T VIJAYARANGAM [REFERRED TO]
RATHNAVATHI VS. KAVITA GANASHAMDAS [REFERRED TO]
Cited Judgements :-
SURESH KUMAR KANKARIYA VS. K. JIGIBAI [LAWS(MAD)-2022-4-81] [REFERRED TO]GUNASEKAR VS. BALASUBRAMANIAM [LAWS(MAD)-2021-4-179] [REFERRED TO]
JUDGEMENT
C.V.KARTHIKEYAN,J. -
(1.)This appeal has been filed by the defendants 1 to 3 in OS. No. 280 of 1998, against the judgment and decree, dated 05.06.2003 passed by the Sub Judge, Kovilpatti.
(2.)The suit in O.S. No. 280 of 1998 had been filed by the first respondent in this appeal, seeking specific performance of the agreement of sale dated 19.02.1996 entered into between the first respondent and the father of the present appellants. The subject matter of the suit is land and building and three commercial shops bearing door Nos. 16B, 16C and 17M in Mathan Kovil Street, Old ward No.17, New ward No.19, Kovilpatti.
(3.)The suit has been filed by Thiruneelapandian the first respondent in his capacity as the plaintiff, for specific performance of the agreement of sale entered into between him and one Late Ramasamy Naicker. The suit had been instituted against the legal heirs of Ramasamy Naicker, namely, his sons Subbiah, Kandasamy and Balakrishnan as the first, second and third defendants and his daughters namely, Baby Ammal and Rukmani Ammal as the fourth and fifth defendants.
(2.)The suit in O.S. No. 280 of 1998 had been filed by the first respondent in this appeal, seeking specific performance of the agreement of sale dated 19.02.1996 entered into between the first respondent and the father of the present appellants. The subject matter of the suit is land and building and three commercial shops bearing door Nos. 16B, 16C and 17M in Mathan Kovil Street, Old ward No.17, New ward No.19, Kovilpatti.
(3.)The suit has been filed by Thiruneelapandian the first respondent in his capacity as the plaintiff, for specific performance of the agreement of sale entered into between him and one Late Ramasamy Naicker. The suit had been instituted against the legal heirs of Ramasamy Naicker, namely, his sons Subbiah, Kandasamy and Balakrishnan as the first, second and third defendants and his daughters namely, Baby Ammal and Rukmani Ammal as the fourth and fifth defendants.
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