A.K. SEKAR Vs. GOWTHAMCHAND

JUDGEMENT

(1.) The defendant in O.S. No.110/2010 has filed the present Second Appeal challenging the decree and judgment dtd. 28/1/2019 passed by the learned Additional District Judge (Fast Track Court), Villuppuram, in A.S. No.32 of 2016, granting the relief of refund of money with interest without there being a claim, in a suit for specific performance.

(2.) For the sake of convenience, the parties will be addressed with the same ranking assigned in the suit.

(3.) The case of the plaintiff is as under: