LAWS(MAD)-2014-1-15

MUTHUKRISHNA GOUNDER Vs. GOWRI

Decided On January 21, 2014
Muthukrishna Gounder Appellant
V/S
GOWRI Respondents

JUDGEMENT

(1.) The above Second Appeal arises against the judgment and decree in A.S.No.31 of 2008 on the file of the Subordinate Court, Mathuranthagam, reversing the judgment and decree in O.S.No.184 of 2004 on the file of the District Munsif Court, Mathuranthagam.

(2.) The plaintiff is the appellant and the respondents were the defendants in the suit. The plaintiff filed the suit in O.S.No.184 of 2004 for specific performance and for permanent injunction.

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