NAGARAJAN Vs. SELVI

JUDGEMENT

(1.) The plaintiff, in a suit for specific performance, having suffered concurrent findings before the trial Court as well as the first appellate Court, is the appellant herein. The parties are described as per their litigative status in the suit.

(2.) The brief and material facts, that are necessary for deciding the above Second Appeal, are as follows:

(3.) The defendants resisted the suit claim by filing a written statement, contending that M.Loganathan, under whom, they were claiming, had only borrowed money from the plaintiff and in all Rs.70,000.00 had been borrowed and at the time of borrowing money from the plaintiff, the plaintiff had obtained signatures of the defendants' husband and father respectively.