P.M.CHANDRASEKARAN Vs. D.CHITRA

JUDGEMENT

(1.) The appellant in the above appeal is the plaintiff in the suit in OS. No. 78/2011 on the file of the I Additional District Court, Tirupur.

(2.) Brief facts that are necessary for the disposal of this appeal are as follows.

(3.) The appellant filed the suit in OS. No. 78/2011 for specific performance of a Sale Agreement dtd. 29/7/2010 and for consequential reliefs.