KANDASAMY Vs. M.CHELLAMMAL

JUDGEMENT

(1.) Aggrieved over the concurrent finding of the Courts below granting the relief of specific performance in favour of the plaintiffs, the present Second Appeal is 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 of the plaintiffs' case are as follows: