KISTAMA NAIDU Vs. PUSHPA

JUDGEMENT

(1.) THIS second appeal is focussed by the plaintiffs, inveighing the judgement and decree dated 21.8.2003 passed by the Subordinate Judge, Tiruvallur, in A.S.No.21 of 2002 confirming the judgement and decree of dismissal dated 18.12.2001 passed by the District Munsif, Tiruvallur, in O.S.No.217 of 1996, 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.) ACCORDINGLY the following substantial questions of laws are found suggested in the memorandum of grounds of second appeal.