A K NARAYANAN Vs. A K PURUSHOTHAMA CHETTIAR

JUDGEMENT

(1.) THE Appellant/Plaintiff has filed the Present Appeal before this Court as against the Judgment and Decree dated 30.9.1996 in A.S. No.117 of 1993 on the file of learned Principal District Judge, Vellore.

(2.) THE First Appellate Court viz., the learned Principal District Judge, Vellore while passing the Judgment in Appeal No.117 of 1993 and in Cross Appeal 117 of 1993 [filed by the 1st Respondent/1st Defendant] has among other things observed that ""the Defendants 2 and 3, the sons of the 1st Defendant had also got their shares in the suit Property and there was also no legal necessity for the 1st Defendant to enter into an Agreement of Sale and came to the conclusion that Ex.A.1 was not enforceable and it was not true and valid"" and resultantly dismissed the Appeal without costs.

(3.) FEELING aggrieved with the Judgment and Decree dated 30.9.1996 made in A.S. No.117 of 1993 on the file of learned Principal District Judge, Vellore, the Appellant/Plaintiff has preferred the Second Appeal before this Court.