S RAMASAMY Vs. LAKSHMI

JUDGEMENT

(1.) This second appeal is focussed by the plaintiff, inveighing the judgement and decree dated 11.2.2011 passed by the Sub Court, Namakkal, in A.S.No.54 of 2008 confirming the judgement and decree dated 7.1.2008 passed by the Paramathi District Munsif cum Judicial Magistrate, Paramathi, in O.S.No.9 of 2005(O.S.No.545 of 1999 Sub Court, Namakkal) , which is one for specific performance.

(2.) The parties, for the sake of convenience, are referred to here under according to their litigative status and ranking before the trial Court.

(3.) A summation and summarisation of the germane facts absolutely necessary for the disposal of this second appeal would run thus: