S THILAGAVATHI Vs. V SUBARAMANIAM

JUDGEMENT

(1.) THE legal representatives of the plaintiff, in O.S.No.7399 of 1996 on the file of the learned XI Assistant Judge, City Civil Court, Chennai, are the appellants herein.

(2.) ORIGINALLY, Mr.A.Subramania Chettiar, the husband of the first appellant and father of the appellants 2 to 5, filed the above suit, for specific performance of an agreement of sale, dated 2.8.1990.

(3.) THE First Appellate Court, allowed the Appeal, reversing the judgment and decree passed by the Trial Court and dismissed the suit.