LAWS(MAD)-2012-8-188

Y JESU Vs. S VELAYUTHAM

Decided On August 31, 2012
Y Jesu Appellant
V/S
S Velayutham Respondents

JUDGEMENT

(1.) THIS appeal is focussed by the plaintiff in the suit as against the judgement and decree dated 4.2.2002 passed by the VII Additional City Civil Judge, in O.S.No.8143 of 1997, 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.) BEING aggrieved by and dissatisfied with the said judgement and decree of the trial Court, this appeal has been focussed by the plaintiff on various grounds.