S.P.RAJAKUMAR Vs. DEVAKI

JUDGEMENT

(1.) This matter is listed for admission.

(2.) Heard the learned counsel for appellant and learned counsel for the respondent.

(3.) This Second Appeal filed against the concurrent finding given in OS No.1/2022 and also in RA No.41/2016 praying this Court to set-aside the Judgment and Decree passed in OS No.1/2022 dismissal of the suit for the relief of specific performance and also set aside Judgment and decree passed in RA No.41/2016 confirming the Judgment and Decree passed by the Trial Court.