A.KRISHNAN Vs. PNB TECH WAVES(P) LTD,

JUDGEMENT

(1.) The appeal suit is directed against the judgment and decree dated 10.07.2013 passed in O.S.No.2492 of 2011 on the file of the XVIII Additional Judge, City Civil Court, Chennai.

(2.) The defendant is the appellant in the appeal suit and the suit was instituted for specific performance. The contention set out in the plaint are as under:

(3.) The defendant disputed the allegations as well as averments stated in the plaint and filed a written statement as follows: