MOHANASUNDARAM Vs. KISHANLAL

JUDGEMENT

(1.) THIS appeal is focussed by the defendant in the suit, as against the judgement and decree dated 26.11.2010 passed by the Additional District Judge cum Fast Track Court No.I, Chengalpattu, in O.S.No.65 of 2006, which was one 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.) THE learned counsel for the appellant/defendant, by placing reliance on the grounds of appeal would put forth and set forth his arguments, which could tersely and briefly be set out thus: