KULASEKARAN CHETTIAR DECD Vs. MEENAKSHI AMMAL

JUDGEMENT

(1.) THE unsuccessful 3rd defendant before the courts below has filed this Second Appeal.

(2.) THE plaintiff filed the suit in O.S.No.106 of 1987 to enforce her right of specific performance by directing the defendants to execute the sale deed in respect of 2"3 share in the suit properties in favour of the plaintiff.

(3.) SHARE and rejected the application filed by the 3rd defendant in I.A.No.136 of 1988. Aggrieved, 3rd defendant filed appeal in A.S.No.31 of 1990 against the decree in O.S.No.106 of 1987. The learned District Judge also concurred with the findings of the trial court and dismissed the Appeal. Hence this Second Appeal.