M. PERUMAL Vs. MASTHNAMMAL

JUDGEMENT

(1.) DEFENDANT has preferred this appeal, aggrieved against the judgment and decree of the trial Court in allowing the suit filed by the plaintiff for specific performance.

(2.) THE case of the plaintiff before the Trial Court is as follows:

(3.) THE Trial Judge framed necessary issues for consideration. Before the Trial Court, the plaintiff examined herself as PW1 while examining five more witnesses as PW2 to PW6 and marked eighteen documents. The defendant examined himself as DW1 and marked one document on his side. The Trial Court, on analysis of the oral and documentary evidence, decreed the suit as prayed for. Aggrieved against the judgment and decree of the trial court, the present appeal has been filed.