SELLATHAL Vs. LAKSHMI ASARI

JUDGEMENT

(1.) This Second Appeal has been preferred against the judgement and decree dtd. 6/8/2009 passed by the learned First Additional District Judge, Coimbatore in A.S.No.80 of 2007 in reversing the judgement and decree dtd. 19/4/2007 passed by the learned Sub Judge, Tirupur in O.S.No.214 of 1997.

(2.) The appellant was the plaintiff. The suit has been filed for specific performance and recovery of possession.

(3.) The short averments:-