CHANDRASEKARAN Vs. SHANMUGAM; D N GANDHI

JUDGEMENT

(1.) The plaintiff in O.S.No.34 of 2010 on the file of the learned Subordinate Judge, Thirupathur, is the appellant herein. The respondents herein are the defendants in the suit. The said suit was filed by the plaintiff for specific performance of a contract of sale allegedly entered into between the plaintiff and the first defendant on 20.03.2008. The trial court by decree and judgment dated 19.11.2013, dismissed the suit. As against the same, the plaintiff filed an appeal in A.S.No.29 of 2014 on the file of the learned Principal District Judge, Vellore. By decree and judgment dated 06.04.2015, the First Appellate Court 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 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 plaintiff is as follows: -