K. KANNAIYA Vs. GANAPATHI CHETTIAR AND ORS.

JUDGEMENT

(1.) This appeal is filed against the judgment and decree dated 07.02.2015 made in A.S. No. 38 of 2012 on the file of the Additional District and Sessions Judge, Dindigul, confirming the judgment and decree in O.S. No. 117 of 2006 dated 13.08.2012, on the file of the Principal Subordinate Judge, Dindigul.

(2.) The appellant is the plaintiff and the respondents herein are the defendants in the suit. The plaintiff filed a suit in O.S. No. 117 of 2006 on the file of the Principal Subordinate Judge, Dindigul, for the relief of specific performance on the basis of a registered sale agreement dated 03.05.2001 and to restrain the defendants from obstructing enjoyment of the suit properties by the plaintiff by means of a permanent injunction and also to restrain the defendants from encumbering or alienating the suit properties in any manner and for costs.

(3.) The facts arising out of this second appeal are as follows: