S SHANMUGHAM Vs. R NALLASAMY

JUDGEMENT

(1.) THIS second appeal is filed by the defendant, inveighing the judgement and decree dated 14.9.2007 passed by the Principal District Judge, Erode, in A.S.No.32 of 2007, confirming the judment and decree dated 30.12.2005 passed by the II Additional Subordinate Judge, Gobichettipalayam, in O.S.No.325 of 2001, which was filed for specific performance of an agreement to sell.

(2.) THE parties, for the sake of convenience, are referred to here under according to their litigative status and ranking before the trial Court.

(3.) ON hearing both sides, I am of the considered view that it has to be seen as to whether any substantial question of law is involved at all in this case and whether there is any perversity or illegality in the judgements of the Courts below.