M RAMASAMY DIED Vs. K K PONNUSAMY

JUDGEMENT

(1.) THE respondent herein/plaintiff has filed the suit in OS.NO.556/1995 to pass a judgement and decree, directing the 1st appellant herein/defendant to receive the sum of Rs.1,834/- and execute and register a sale deed in favour of the plaintiff for Rs.1,834/- in respect of the suit property within a time to be fixed by this court and in default by the defendant, this court may execute and register the sale deed and for costs.

(2.) THE case of the Plaintiff as set out in the plaint is as follows:-

(3.) ON consideration of the oral as well as the documentary evidence, the Trial Court dismissed the suit and in the appeal filed as against the same filed by the Plaintiff, the lower appellate court decreed the suit, setting aside the Judgement and Decree of the Trial Court, as against which, this Second Appeal has been filed by the defendant.