SARASWATHI Vs. PANDURANGAN

JUDGEMENT

(1.) The present Appeal Suit has been instituted against the judgment and decree dtd. 30/1/2019 passed by the learned Additional District Judge, Fast Track Court at Villupuram in OS No.79 of 2014.

(2.) The appellant is the plaintiff and the respondent is the defendant in the suit.

(3.) The appellant/plaintiff instituted suit for specific performance.