SHAKUNTHALA Vs. R GOVINDAN; R GOVINDASAMY NAIDU

JUDGEMENT

(1.) The plaintiff in O.S.No.248 of 2004 on the file of the learned District Munsif, Arakkonam, is the appellant. The respondents are the defendants in the suit. The said suit was filed for specific performance of a contract of sale dated 22.12.1994 entered into between the first defendant and the plaintiff. The trial Court, by decree and judgment dated 30.01.2014, dismissed the suit. As against the same, the plaintiff filed an appeal in A.S.No.149 of 2014. By decree and judgment dated 14.9.2014, the learned Subordinate Judge, Arakkonam, dismissed the appeal thereby confirming the decree and judgment of the trial Court. As against the same, the plaintiff is before this Court with this second appeal.

(2.) This second appeal has come up today for admission. I have heard the learned counsel for the appellant and also perused the records.

(3.) The case of the respondents in brief, is as follows: