THANGAM ALIAS THANGAMMAL Vs. KANDHAROOBAN

JUDGEMENT

(1.) In this Second Appeal, challenge is made to the decree and judgment dtd. 15/10/2022 passed in A.S. No.110 of 2018, on the file of the Principal Sub Court, Kallakurichi, reversing the Judgment and decree dtd. 25/7/2017 passed in O.S.No.704 of 2006, on the file of the Principal District Munsif Court, Kallakurichi.

(2.) The defendant in O.S. No.704/2006 is the appellant herein. The respondents as plaintiffs filed the above suit for specific performance based on an agreement dtd. 15/3/2004.

(3.) For the sake of convenience, the parties are referred to as per their ranking in the trial court.