J. THOMAS Vs. S. KARUPPUSAMY

JUDGEMENT

(1.) This Appeal Suit is filed by the fourth defendant being aggrieved by the judgment and decree passed by the trial Court for specific performance of the contract entered between the plaintiffs/respondents 1 to 3 with one Ramesh Kannan [since deceased]. The respondents 1 to 3 are the legal heirs of the said Ramesh Kannan.

(2.) The brief facts of the case as found in the pleadings runs as under:-

(3.) With this rival pleadings, the trial Court framed the following issues:-''(i) Whether Mr.Ramesh Kannan executed the sale agreement dtd. 28/5/2007 in favour of plaintiff ?