M VASANTHI Vs. PECHIANNAN

JUDGEMENT

(1.) THIS appeal is focussed by the defendants in the suit, as against the judgement and decree dated 9.1.2009 passed by the Additional District and Sessions Judge and Fast Track Court No.2, Coimbatore, 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 appellants/defendants, by placing reliance on the grounds of appeal, would develop his arguements, the pith and marrow of them would run thus: