VINAYAGAMOORTHY Vs. DEVAKI

JUDGEMENT

(1.) This second appeal is fo-Cusseded by the original plaintiff, animadverting upron the judgment and decree dated 25-8-2009 passed in A. S. No. 17 of 2009 by the Principal Subordinate Judge, Villupuram, reversing the judgment and decree of the learned Principal District Munsif, Ulundurpet in O. S. No. 188 of 2006. The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) A summation and summarisation of ger-mane facts absolutely necessary for the disposal of this Second Appeal would run thus :

(3.) Being aggrieved by and dissatisfied with the judgment of the trial Court, the said Devaki preferred appeal, wherupon, the appellate Court modified the judgment and decree of the trial Court and granted specific performance in respect of the suit property bearing Plot No. 71.