SARANYA Vs. NALLASIVAM AND OTHERS

JUDGEMENT

(1.) The 2nd defendant in O.S.No.99 of 2009 on the file of the learned II Additional Subordinate Judge, Erode is the appellant and the 1st respondent is the plaintiff and the 2nd respondent is the 1st defendant in the suit. The said suit was filed for specific performance of contract of sale dated 06.10.2008. The trial court decreed the suit by decree and judgment dated 01.04.2011. As against the same, the appellant herein filed an appeal in A.S.No.121 of 2012 on the file of the learned Principal District Judge, Erode. By decree and judgment dated 01.03.2013, the lower appellate court dismissed the appeal thereby confirming the decree and judgment of the trial court. Challenging the same, the appellant is before this Court with this Second Appeal.

(2.) This Second Appeal has come up before me today for admission. I have heard the learned Counsel for the appellant and I have also perused the records carefully.

(3.) The case of the plaintiff in brief is as follows: