CHINNAMMAL Vs. PERIYASAMI

JUDGEMENT

(1.) This judgment shall govern both the appeal suits in A.S.Nos.1088 of 1987 and 767 of 1989.

(2.) The 5th defendant is the appellant in A.S.No.1088/87, while the first defendant is the appellant in A.S.No.767/89.

(3.) Both the above appeals have arisen from the judgment and decree of the learned Subordinate Judge, Sankari, granting the relief of specific performance along with the other reliefs sought for by the first respondent/plaintiff.