S PALANISAMY Vs. MALLIGA

JUDGEMENT

(1.) THIS appeal is focussed by the defendant as against the judgment and decree dated 26.11.2008 made in O.S.No.387 of 2006, which was one for specific performance, on the file of the I Additional District and Sessions Judge/Fast Track Court No.I, Coimbatore.

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

(3.) WHEREUPON, the trial Court framed the relevant issues.