R.DHANUSHKODI Vs. A. LAKSHMANAPERUMAL

JUDGEMENT

(1.) The Appeal Suit is directed against the judgment and decree made in O.S.No.96 of 2008, dtd. 18/3/2011, on the file of the Ist Additional District Judge, Madurai.

(2.) The appellant is the plaintiff and the defendants are the respondents herein and the appellant has filed a suit in O.S.No.96 of 2008, on the file of Ist Additional District Judge,Madurai for the relief of specific performance. The trial Court, after trial, dismissed the suit with costs. Challenging the said judgment and decree passed by the trial Court, the appellant/Plaintiff has filed the present appeal suit.

(3.) For the sake of convenience, the parties are referred to as per their ranking before the Court below.