R. VINOTHKUMAR Vs. M.M. PALANISAMY

JUDGEMENT

(1.) The present appeal suit is directed against the judgment and decree dated 18.08.2011 passed by the learned Principal District

(2.) The appellant in the appeal suit is the defendant in the suit and the respondent in the appeal suit is the plaintiff in the suit.

(3.) The respondent, who is the plaintiff in the original suit, instituted the suit for specific performance based on the Sale Agreement dated 13.07.2007 (Ex.A-1).