PANDIAN CHEMICALS LTD. Vs. PUNITHAVALLI

JUDGEMENT

(1.) Aggrieved over the dismissal of the suit filed for specific performance, the present appeal came to be filed by the unsuccessful plaintiff.

(2.) The parties are arrayed as per their ranking before the learned trial Court for the sake of convenience.

(3.) The brief facts of the plaintiffs case is as follows : The plaintiff is a reputed manufacturer of potassium chloride. With a view to start their unit in Karaikkal, they purchased large extent of lands in T.R. Pattinam. However, the Government have acquired the lands to develop growth centre. Therefore, the plaintiff was looking after alternative lands. When the matter stood thus, the plaintiff entered into an agreement of sale with one S.Subramanian on 26.12.2007 for purchase of the suit property at the rate of Rs.1,150/- per kuzhi. Unfortunately, the said Subramanian died within a few days after the agreement leaving behind the defendants as his legal heirs. The plaintiff issued a legal notice on 26.05.2008 and the notice was replied by the defendants. The plaintiff also sent a rejoinder immediately. Hence, the suit.