SIVASANKARAN Vs. SARAVANAN

JUDGEMENT

(1.) The present Appeal Suit has been instituted against the judgment and decree dtd. 4/1/2022 passed by the Special Court for Trial Cases under SC/ST (PoA)-cum-Principal District Judge at Cuddalore in OS No.74 of 2019.

(2.) The appellant is the defendant and the respondents are plaintiffs in the suit.

(3.) The respondents herein instituted the suit for specific performance based on the Sale Agreement dtd. 20/9/2018.