T.S.GOVINDARAJAN Vs. M.GOVINDARAJAN

JUDGEMENT

(1.) Aggrieved over the judgment of the trial Court dismissing the suit for specific performance, the present appeal came to be filed. The cross objection has been filed by the defendant challenging the trial Court judgment and decree granting permanent injunction in favour of the plaintiff.

(2.) For the sake of convenience, the parties are referred to herein, as per their rank before the Trial Court.

(3.) The facts leading to the filing of the suit are as follows: