A NATARAJAN Vs. CHITRA MILLS

JUDGEMENT

(1.) THIS second appeal has been filed against the judgment and decree, dated 21.8.2007, made in A.S.No.115 of 2004, on the file of the Principal District Court, Coimbatore, confirming the judgment and decree, dated 9.12.2003, made in O.S.No.568 of 1992, on the file of the Principal Subordinate Court, Coimbatore.

(2.) DEFENDANTS 1 to 3 in the suit, in O.S.No.568 of 1992, are the appellants in the present second appeal. The plaintiff in the suit is the first respondent herein. The plaintiff had filed the suit praying for a decree of specific performance of the agreement for sale, dated 4.11.1987, marked as Ex.A-1.

(3.) IT has been further stated by the plaintiff that, even after repeated reminders, asking the concerned defendants to execute the sale deed, they had not come forward to do so. Therefore, the plaintiff had issued a legal notice, dated 3.4.1992, marked as Ex.A-5. Since, there was no proper response from the defendants, the plaintiff had filed the suit, praying for the relief of specific performance of the sale agreement, dated 4.11.1987, on 10.4.1992.