C.JAYANTHI Vs. M.SARAVANAN

JUDGEMENT

(1.) This Appeal suit has been preferred by the defendant / appellant challenging the judgement and decree dtd. 12/4/2018 passed by the learned District Judge, Thiruvannamlai, made in OS.No.43 2010.

(2.) The suit was filed by the respondent/plaintiff for the relief of specific performance.

(3.) Brief facts of the case, as revealed in the plaint and the written statement, are as hereunder: