LAWS(MAD)-2020-2-272

ARPUTHA RAJ Vs. PRABHAVATHI

Decided On February 19, 2020
Arputha Raj Appellant
V/S
PRABHAVATHI Respondents

JUDGEMENT

(1.) Aggrieved over the concurrent finding of the Courts below, dismissing the suit for specific performance, the present Second Appeal has been filed.

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

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