S. GURUPRASAD Vs. S. VENKATASWAY REDDY

JUDGEMENT

(1.) The appellant is plaintiff and respondents are defendants in O.S.No.76 of 2011 on the file of the Additional District Court, Hosur. The appellant filed the said suit for specific performance of the suit sale agreement against the respondents, directing them to execute and register the sale deed with respect to the suit property in favour of the appellant within the time allowed by this Court, after receiving the balance of sale consideration and deliver vacant possession of the suit property to the plaintiff, failing which, to give liberty to the appellant to get the sale deed executed, registered and take delivery of vacant possession of the suit schedule property through the Court's Execution Proceedings. The said suit was dismissed by the judgment and decree dtd. 28/11/2014, rejecting the relief for specific performance and directed the respondents to repay the sum of Rs.10,00,000.00 received from the appellant as advance.

(2.) Challenging the said judgment and decree dtd. 28/11/2014 made in O.S.No.76 of 2011, the appellant has come out with the present First Appeal. The case of the appellant:

(3.) The case of the respondents: