RAJAMANICKKAM Vs. MANDRATHARASI

JUDGEMENT

(1.) THE plaintiff is the appellant. He is the first defendant's sister's husband. The second defendant is the grandson of the first defendant.

(2.) THE parties are referred to as per the nomenclature assigned to them in the trial court.

(3.) THE plaintiff filed a suit in O.S.No.88 of 1996 for specific performance based upon the sale agreement, dated 11.06.1993. The suit was decreed, directing the first defendant to execute the sale deed within a period of two months. Aggrieved over that, the defendants filed an appeal in A.S.No.15 of 1999. The said appeal was allowed and thereby, the decree of the trial court came to be set -aside. Hence, the second appeal by the plaintiff.