(1.) The suit is filed for specific performance directing the defendants to execute the Deed of Sale in favour of the plaintiff in respect of "B" and "C" schedule properties, for permanent injunction not to alienate the suit properties and mandatory injunction directing the defendants to deliver all the original title deeds.
(2.) The brief facts of the case of the plaintiff are as follows:
(3.) Brief facts as stated in the written statement filed by defendant No.9, who is the Power Agent of defendant Nos. 1 to 8, which was adopted by defendants 10, 12 to 16, are as follows: