LAWS(MAD)-2020-1-145

R. BACKIALAKSHMI Vs. K. PANDIAN

Decided On January 23, 2020
R. Backialakshmi Appellant
V/S
K. Pandian Respondents

JUDGEMENT

(1.) Aggrieved over the decree and judgment of the trial Court, decreeing the suit granting specific performance, the present appeal came to be filed.

(2.) The parties are arrived at their own ranking as before the Trial Court.

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