PUSHPA BAI Vs. WILLIAMS

JUDGEMENT

(1.) Appeal Suit No.1066 of 1988 has been preferred by the second defendant in the suit, being aggrieved by the Judgment and decree, dated 8-4-1988 made in O.S. No.60 of 1983 on the file of the Subordinate Judge, of Tiruvellore, in granting the relief of specific performance against the second defendant.

(2.) The plaintiff in the Suit O.S. No.60 of 1983 on the file of the Sub-Judge, Tiruvellore, who is the first respondent in A.S. No.1066 of 1988 has preferred Cross Objection No.58 of 1991 insofar as his suit claim has been dismissed against the 5th defendant.

(3.) Dr. Williams, the plaintiff in O.S. No.60 of 1990 prayed for