GIRISH KUMAR H JAIN Vs. RANI MARY

JUDGEMENT

(1.) The Appellant/Plaintiff has preferred this Appeal as against the Judgment dated 13.7.2001 passed by the learned II Additional Judge, City Civil Court, Chennai.

(2.) The Trial Court, while delivering Judgment in the Original Suit, had opined that the Appellant/Plaintiff is not entitled to claim the relief of specific performance or any other relief because of the fact that the Sale Agreement Ex.A.2 dated 10.7.1995 was held to be void and consequently, dismissed the Suit with costs.

(3.) The Trial Court has framed three issues for trial. On behalf of the Appellant/Plaintiff witnesses P.W.1 to P.W.4 were examined and Exs.A.1 to A.8 were marked. On the side of the Respondent/Defendant, D.W.1 was examined and Exs.B.1 to B.6 were marked.