K. RAMALINGAM Vs. J. MANJULA

JUDGEMENT

(1.) By an order dtd. 16/6/2014, this Court had admitted this Second Appeal and framed the following substantial questions of law to be answered at the time of final hearing:-

(2.) In this Second Appeal, the appellant has challenged the impugned Judgment and Decree dtd. 26/2/2013 passed by the District Court, Tiruvannamalai (hereinafter referred to as Appellate Court), in A.S.No.11 of 2012 confirming the Judgment and Decree dtd. 2/3/2012 passed by the Principal Subordinate Court, Tiruvannamalai (hereinafter referred to as Trial Court), in O.S.No.93 of 2003.

(3.) The Trial Court, by a Judgment and Decree dtd. 2/3/2012 in O.S.No.93 of 2003, had decreed the suit filed by the respondent herein for a specific performance by directing the appellant herein to execute the sale deed in terms of Ex.A1 dtd. 16/6/2000 in favour of the respondent.