S.GURUMURTHY Vs. N.RAMAN

JUDGEMENT

(1.) The lis on hand is directed against the judgment and decree dated 05.09.2007 passed by the learned VII Additional Judge, City Civil Court, Madras in O.S.No.8706 of 2005.

(2.) The suit was instituted for specific performance.

(3.) The appellants in the appeal suit is the plaintiffs in the suit and the respondents in the appeal suit is the defendants in the suit.