A.DAKSHINAMOORTHY Vs. M.KUPPUSWAMY

JUDGEMENT

(1.) This second appeal arises out of judgment and decree of the Court of the Subordinate Judge at Tambaram in A.S.No.40 of 2012 dtd. 3/1/2014 in confirming the judgment and decree of the Court of the Additional District Munsif, Alandur in O.S.No.356 of 2004 dtd. 6/3/2012.

(2.) O.S.No.356 of 2004 was originally filed before the Subordinate Judge at Poonamallee as O.S.No.312 of 1994. Due to enhancement of pecuniary jurisdiction, the suit stood transferred from the file of the learned Subordinate Judge at Poonamallee to the learned Additional District Munsif at Alandur. The suit is one for specific performance of an agreement of sale dtd. 9/6/1991.

(3.) For the sake of convenience, the parties shall be referred to as per their rankings in the suit.