KADIRVELU PILLAI Vs. V ARJUNAN

JUDGEMENT

(1.) THIS appeal is filed by the defendant as against the judgment and decree dated 20.11.2007 passed by the Principal Sub Judge, Pondicherry, in O.S.No.167 of 2004, which was filed for specific performance of an agreement to sell.

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

(3.) THE learned counsel for the appellant/defendant, by placing reliance on the grounds of appeal, would develop his arguements, the thumbnail sketch of the same would run thus: