A. SANKARIAH Vs. V. RAVICHANDRAN

JUDGEMENT

(1.) Challenge in this second appeal is made by the plaintiff against the judgment and decree dated 16.04.2010 made in A.S.No.1 of 2007 on the file of the Principal District Judge, Krishnagiri, confirming the judgement and decree dated 14.09.2006 passed in O.S.No.200 of 1998 on the file of the Sub-ordinate Judge, Hosur.

(2.) The suit has been laid by the plaintiff/appellant for specific performance.

(3.) Shorn of unnecessary details, the case of the plaintiff is as follows: