M.T.SATHIAPPA THEVAR Vs. M.THALAIMUTHU AMBALAM

JUDGEMENT

(1.) The appeal is filed against the reversal finding of the First Appellate Court decreeing the suit filed by the plaintiff for specific performance. As against which, the third defendant, purchaser of the property, preferred appeal before this Court. During the admission stage, this Court by judgment dated 20.12.2011, dismissed the appeal, as against which, Special Leave Petition was filed before the Apex Court in S.L.P.No.16486 of 2012. The Apex Court by order dated 01.09.2015, set aside the judgment and remanded the matter before this Court for admitting the second appeal and framing substantial questions of law and for deciding the appeal. Accordingly, the matter has been once again heard, admitted and taken on file and substantial questions of law are framed.

(2.) Parties are arrived at by their own ranking before the trial Court.

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