KAARMUKHILAN(ALIAS) PERIYASAAME Vs. CHANDRA VADIVU

JUDGEMENT

(1.) THIS appeal is focussed by the plaintiff in the suit, as against the judgement and decree dated 12.3.2010 passed by the Principal District Court, Villupuram, in O.S.No.88 of 2007, 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/plaintiff, by placing reliance on the grounds of appeal, would develop his arguements, the pith and marrow of them would run thus: