S KRISHNAKUMAR Vs. V ARUMUGHAM

JUDGEMENT

(1.) THIS Appeal has been preferred by the unsuccessful appellant/plaintiff being aggrieved against the judgment and decree dated 12.08.2008 rendered in O.S.No.87 of 2006 on the file of the Additional District cum Fast Track Court No.I, Chengalpattu, whereby the Suit filed for specific performance has been dismissed.

(2.) THE case of the appellant/plaintiff is as follows:

(3.) SUBMISSIONS of the appellant: