P. SUBRAMANIAN Vs. MARIASUNDARI

JUDGEMENT

(1.) The appellant is the 2nd efendant in O.S. No.2123 of 2004 on the file of the II Additional District Munsif, Salem. The 1st respondent/plaintiff filed the suit for specific performance of contract and also for a declaration that the sale deed executed by the 1st defendant in favour of the 2nd defendant as null and void and for a consequential relief of permanent injunction restraining the 2nd defendant from interfering with her peaceful possession and enjoyment of the suit property.

(2.) For the sake of convenience, the parties are referred to as per their ranking in the trial court and at appropriate places, their rank in the present appeal would also be indicated.

(3.) The case of the plaintiff in nutshell is as follows: