(1.) This Second Appeal is focussed by the original 3rd defendant animadverting upon the judgment and decree dated 23.09.2010, passed in A.S.No.5 of 2010 by the learned Principal District Judge, Sivagangai in confirming the judgment and decree dated 14.10.2009, passed in O.S.No.3 of 2008 by the learned Subordinate Judge, Devakottai.
(2.) The parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.
(3.) A summation and summarisation of the relevant facts absolutely necessary and germane for the disposal of this second appeal would run thus: The plaintiff filed the suit for specific performance of the agreement to sell dated 26.07.2006 and for consequential reliefs. Initially two defendants were arrayed and subsequently the third defendant/appellant, who is the third party purchaser, pendente lite was also added.
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