A. Thangamani, J. - (1.) The appellants are defendants before the trial court. The first respondent/plaintiffs instituted O.S. 104 of 1984 on the file of learned Subordinate Judge of Poonamallee for specific performance of Ex. A-1 agreement dated 19.9.1984 alleging that the appellants undertook to convey the suit property measuring 1 acre and 84 cents in his favour for a sum of र 1,85,000/- and that they had received र 15,000/- as advance on the same date. Possession was also given to him pursuant to the sale agreement. They permitted him to make layouts of the property and also to negotiate with third parties for the sale of the land. They also agreed to receive the balance of the sale consideration and register the document within a period of one year. After taking delivery of possession he got the lands measured in January, 1983 in the presence of the first appellant. Since the sale did not fructify, notices were exchanged between the parties as per Ex. A-1 dated 11.1.1983, A-5 dated 19.1.1983, A-6 dated 21.1.1983, A-7 dated 3.21983, A-8 dated 5.2.1983, A-11 dated 17.2.1983, A-15 dated 10.10.1983. The mediation also did not yield any result. The first respondent was always ready and willing to perform his part of the obligation as per the agreement.
(2.) Appellants 1 and 2 are father and son. They denied that they entered into any agreement with the first respondent to sell the suit property for र 1,85,000/- on 19.9.1982 or at any time and that they received र 15,000/- as advance. They pleaded that the first respondent contacted them for the sale of a piece of land measuring 40 cents at Thandurai village. They were asked to come to Sub Registrar's office at Poonamallee on several occasions to execute the sale deeds in the name of the nominees of the first respondent. On that occasion they affixed their signatures on various papers on account of trust and confidence reposed by them in the first respondent. They were under the impression they have signed those papers only in respect of the sale of the said 40 cents of the land. For the sale of that piece of land they were paid on the whole sum of र 16,500/-. The first respondent appears to have fabricated Ex. A-1 agreement taking advantage of his undue influence over the appellants. The first respondent was never given possession of the suit property either in January, 1983 or at any time. These appellants never permitted the first respondent to form lay-outs in that land. Instead in pursuance of Ex. D-5 agreement they delivered possession of the suit lands to the third appellant for plotting out them into house sites. The original title deeds of the property were also delivered to the third appellant along with Ex. B-5 on 10.9.1982.
(3.) The trial court found that Ex. B-5 agreement should have been brought into existence subsequent to Ex. A-1 by utilising the stamp papers containing a date anterior to that of Ex. A-1 and that it cant prevail over Ex. A-1 agreement which is a genuine one and accordingly decreed the suit as prayed for with costs granting the relief of specific performance in favour of plaintiff. Aggrieved by the said judgment and decree of the court below, the defendants have come forward with the present appeal.;