KUMARADEVAR Vs. KALIAPERUMAL

JUDGEMENT

(1.) The plaintiff in O.S.No.58 of 2009 on the file of the learned District Munsif-cum-Judicial Magistrate, Parangipettai is the appellant herein. The respondent is the defendant in the suit. The appellant/plaintiff filed the said suit for specific performance. The trial court by decree and judgment dated 24.09.2013 dismissed the suit. As against the same, the appellant herein filed an appeal in A.S.No.21 of 2014 on the file of the learned Subordinate Judge, Chidambaram. The lower appellate court by decree and judgment dated 12.11.2014 dismissed the appeal thereby confirming the decree and judgment of the trial court. Challenging the same, the appellant is before this Court with this Second Appeal.

(2.) This Second Appeal has come up before me today for admission. I have heard the learned Counsel for the appellant and I have also perused the records carefully.

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