SIVA PAKKIAMMAL Vs. SAMSUDEEN HAZARAT

JUDGEMENT

(1.) Heard the learned counsel for the appellants and the learned counsel for the respondent.

(2.) The appeal is directed against the judgment and decree passed by the trial court in the suit filed for specific performance. The aggrieved defendants 1 to 3 are before this Court as appellants.

(3.) The short point involved in this case is that whether the plaintiff, who succeeded before the trial court, had proved that he was ready and willing to perform his part of contract.