LAWS(MAD)-2022-2-250

T. PADMAVATHI Vs. P. BALAMURUGAN

Decided On February 10, 2022
T. Padmavathi Appellant
V/S
P. Balamurugan Respondents

JUDGEMENT

(1.) The defendant in O.S.No. 268 of 2016 on the file of the III Additional District Court, Salem is the appellant herein.

(2.) O.S.No. 268 of 2016 had been filed by the respondent seeking specific performance of an agreement of sale dtd. 29/9/2014 which had been entered into between the respondent and the appellant herein.

(3.) On consideration of the evidence adduced, by Judgment dtd. 14/3/2018, the suit was decreed. Questioning such decree, the defendant had filed the present First Appeal.