RAMACHANDIRAN Vs. E.GANESH

JUDGEMENT

(1.) Aggrieved over the Judgement and Decree dtd. 4/10/2017 made in O.S.No.32 of 2012 by the Principal District Judge, Vellore, the defendants have preferred the appeal suit.

(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial Court.

(3.) Suit for specific performance of contract, Permanent injunction and alternative relief of return of advance amount.