LAWS(MAD)-2024-1-77

T.K.T.G. SRINIVASAN Vs. A. MURTHY

Decided On January 03, 2024
T.K.T.G. Srinivasan Appellant
V/S
A. Murthy Respondents

JUDGEMENT

(1.) The 8th Defendant/Subsequent Purchaser is the Appellant. The First Respondent herein filed a Suit for Specific Performance. The Suit was dismissed by the Trial Court and the Appeal filed by the First Respondent was allowed. Aggrieved by the same, the 8th Defendant in the Suit is before this Court.

(2.) Plaint Averment:

(3.) Subsequent to filing of the Suit, the Agreement Vendor-Duraiammal had passed away and her Legal Representatives were arrayed as Defendants 2 to 4 (Respondents 2 to 4 herein).