GANESAN Vs. RAJAMANICKAM

JUDGEMENT

(1.) The present Second Appeal is filed as against the judgment and decree passed by the learned Subordinate Judge, Panruti made in A.S.No.6 of 2006 dated 13.09.2006, whereby the judgment and decree dated 18.08.2005 in O.S.No.24 of 1998 passed by the learned District Munsif, Panruti, was reversed.

(2.) The suit was filed to pass a decree for specific performance of the agreement dated 30.01.1996, in favour of the plaintiff/appellant herein as against the defendant/respondent herein. It was further prayed to direct the defendant to execute the sale deed in pursuance of the agreement dated 30.01.1996, within the time fixed by the Court and on the failure of the defendant the Court may execute the sale deed in respect of the suit property, in favour of the plaintiff.

(3.) This Court, at the time of entertaining the second appeal, has framed the following substantial questions of law:-