C. PUGAL ARASAN Vs. M. CONGRESS PON PANDIAN

JUDGEMENT

(1.) MR . S. Muthal Raj, advocate has filed vakalat for the appellant.

(2.) TODAY , the Second Appeal comes up for admission and the arguments advanced by Mr. S. Muthal Raj, learned counsel for the appellant are heard. Copies of the Judgments of the Courts below and copies of the other records produced in the form of typed -set of papers are also perused.

(3.) THE said suit was filed by the respondent herein/plaintiff for the relief of specific performance based on an agreement for sale, admittedly entered into by the appellant and respondent herein. The said agreement has been produced and marked as Ex. A. 1 in the original suit.