ALAGESWARI Vs. ATHIMUTHU MANOHARAN AND ORS

JUDGEMENT

(1.) This Second Appeal is focussed by the original Plaintiff animadverting upon the judgment and decree dated 18.06.2003, passed in A.S.No.14 of 2002 by the learned Principal District Judge, Thoothukudi in confirming the judgment and decree dated 26.09.2001, passed in O.S.No.319 of 1997 by the learned Principal District Munsif, Tuticorin.

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

(3.) The facts giving rise to the filing of this Second Appeal as stood exposited from the records would run thus: The plaintiff filed the suit for specific performance of the suit agreement to sell dated 20.12.1995, which emerged between D1, the Power Agent of D2 and the plaintiff.