M. PADMA Vs. V. VEERAMANI

JUDGEMENT

(1.) The plaintiff is the appellant.

(2.) The plaintiff had filed O.S.No.158 of 2013 before the Additional Subordinate Court, Tirunelveli for the relief of specific performance of an agreement dtd. 21/3/2001 said to have been executed by the defendant. The trial Court dismissed the suit. The plaintiff had filed A.S.No.56 of 2018 before the Principal District Court, Tirunelveli. The learned District Judge concurred with the findings of the trial Court and dismissed the appeal. As against the concurrent findings, the present second appeal has been filed by the plaintiff.

(3.) The defendant is the appellant.