CHITRA FINANCE AGENCIES Vs. KALIMUTHU; THILAGAVATHI

JUDGEMENT

(1.) The Second Appeal is filed against the against the Judgment and Decree dated 08.11.2005 passed in A.S.No.120 of 2004 on the file of the Subordinate Judge, Cuddalore, confirming the Judgment and Decree dated 24.9.2004 passed in O.S.No.272 of 2002 on the file of the I Additional Subordinate Judge, Cuddalore..

(2.) The plaintiff is the appellant herein and the defendants are the respondents herein. The plaintiff, who has lost before both the Courts below filed a suit in O.S.No.272 of 2002 for specific performance.

(3.) The brief facts that led to the filing of the suit are as follows: