(1.) AS against the decree dated 30.12.2008, made in O.S. No. 187 of 2007 on the file of the Additional District Judge (Fast Track Court I), Coimbatore granting the relief of specific performance, the defendant in the said suit has filed the present appeal.
(2.) THE above said suit was filed by the respondent herein/plaintiff seeking the relief of specific performance based on an agreement for sale dated 18.01.2006 executed by the appellant herein/defendant. The plaint allegations, in brief, are as follows:
(3.) FOUR issues and two additional issues were framed in the trial Court. They are as follows: