P.RANJITHKUMAR Vs. BASKAR

JUDGEMENT

(1.) The plaintiff is the appellant in this Second Appeal.

(2.) The plaintiff filed the suit seeking for the relief of specific performance and permanent injunction restraining the defendants from in any manner encumbering or alienating the suit property.

(3.) The case of the plaintiff is that on 18/7/2005, defendants 7 to 10 and the deceased Thirunavukarasu jointly entered into an agreement of sale with the plaintiff. This document was marked as Ex.A2. A total sale consideration of Rs.1,50,000.00 was fixed under this sale agreement and the entire sale consideration was paid even on the date of the agreement. The further case of the plaintiff is that one of the co-owners, Thirunavukarasu died intestate and his legal representatives are defendants 1 to 6 in the suit.