J.DHANAPAL Vs. V.MANIMALA

JUDGEMENT

(1.) Challenging the judgment and decree, dtd. 6/9/2012 made in O.S.No.35 of 2011 on the file of the II Additional District Judge, Thoothukudi, the above appeal has been filed.

(2.) The appellant herein is the plaintiff in the suit in O.S.No.35 of 2011 on the file of the II Additional District Judge, Thoothukudi, wherein he had prayed for specific performance of the agreement of sale dtd. 12/7/2008. By a judgment and decree, dtd. 6/9/2012, passed in the said suit, the trial Court had dismissed the suit. Aggrieved against the said judgment and decree, the plaintiff has filed the present appeal.

(3.) For the sake of convenience, the parties in the appeal are referred to, as per their status in the suit as plaintiff and defendants.