T.JANAGAN Vs. A.NANDAGOPAL

JUDGEMENT

(1.) THIS appeal is focussed by the plaintiff, as against the judgement and decree dated 12.4.2007 passed by the Principal District Judge, Vellore, O.S.No.59 of 2005, which was for specific performance of an agreement to sell.

(2.) THE parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) IN a bid to torpedo and pulverise the averments in the plaint, the defendant filed the written statement, the pith and marrow of the same would run thus: