NAGORE PICHAI Vs. RAMALINGAM

JUDGEMENT

(1.) This second appeal is directed as against the Judgment and Decree dated 31.12.1997 passed in A.S.No.110 of 1997 on the file of the Principal District Court, Nagapattinam, confirming the Judgment and Decree dated 18..02.1991 passed in O.S.No.72 of 1991 on the file of the Additional Sub Court, Mayiladuthurai.

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

(3.) The suit is filed for specific performance. The plaintiff also filed an application in C.M.P.No.11453 of 1999 to receive additional documents.