M.PARASHIVAMURTHY Vs. V.GEETHA

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) IN this writ petition under Articles 226 and 227 of the Constitution of India, the petitioner has called in question, the order dated 13.09.2012, passed by the trial Court in O.S.No.206/2006 on the sale agreement.

(3.) AGGRIEVED by that, the petitioner has filed this writ petition.