D. LAKSHMI AND ORS. Vs. R. NARESH KUMAR

JUDGEMENT

(1.) Aggrieved over the judgment and decree dtd. 8/7/2013 passed in O.S. No.2493 of 2011 on the file of the XVIII Additional District and Sessions Court, Chennai, the defendants have preferred the first appeal.

(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial Court.

(3.) Suit for Specific Performance, Permanent Injunction and Declaration.