A.R.PETER Vs. SARADA NARAYANAN

JUDGEMENT

(1.) This regular first appeal has been filed under Sec. 96 read with Order XLI Rule 1 of the Code of Civil Procedure, 1908 [hereinafter referred as 'CPC' for short], challenging the decree and judgment dtd. 19/11/2016 in O.S. No.159/2011 on the files of the Sub Court, Muvattupuzha, disallowing the relief of specific performance of Ext.A1 agreement, while granting the alternative relief of return of advance amount. The appellant herein is the plaintiff and the respondent is the defendant.

(2.) Heard the learned counsel for appellant and the learned counsel appearing for the respondent. Perused the verdict under challenge, the records of the trial court and the decisions placed by both sides.

(3.) Parties in this appeal shall be referred with reference to their status before the trial court, hereafter.