R. SAROJINI Vs. DHARMARAJAN

JUDGEMENT

(1.) Aggrieved over the findings of the First Appellate Court reversing the decree and judgment passed by the trial Court decreeing the suit filed for specific performance, the present appeals have been filed.

(2.) For the sake of convenience, the parties are referred to herein, as per their rank before the Trial Court.

(3.) The brief facts, leading to the filing of this Second Appeal, are as follows:-