R. PALANIAPPAN Vs. P. KALIAPPAN

JUDGEMENT

(1.) Aggrieved over the decree and judgment of the trial Court decreeing the suit for specific performance, the present appeal suit has 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 Appeal Suit, are as follows:-