A K GOPAL Vs. R K SITRULA

JUDGEMENT

(1.) THIS appeal is focussed by the defendant as against the judgment and decree dated 31.01.2008 made in O.S.No.11 of 2007, which was one for specific performance of an agreement to sell, on the file of the Fast Track Court II, Ranipet (Additional District and Sessions Judge, Ranipet). The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) A summation and summarisation of the relevant facts absolutely necessary and germane for the disposal of this appeal would run thus: The plaintiff filed the suit for specific performance with the following prayer:

(3.) ULTIMATELY the trial Court decreed the suit. Being aggrieved by and dissatisfied with the judgment and decree of the trial Court, the appellant/defendant preferred this appeal on various grounds.