SMT. R. MOOKKAMMAL Vs. M. PANDIARAJAN

JUDGEMENT

(1.) Challenging the Judgment and Decree passed by the learned Principal Subordinate Judge, Madurai in A.S. No. 93 of 2009, dated 30.06.2011, confirming the Judgment and Decree in O.S. No.114 of 2007, dated 16.02.2009, passed by the larned District Munsif, Melur, this Second Appeal has been filed.

(2.) This Second Appeal has been filed by the plaintiff in the suit in O.S. No. 114 of 2007 on the file of the learned District Munsif, Melur. The appellant/plaintiff filed a suit in O.S. No.114 of 2007 for specific performance in respect of a Sale Agreement, dated 19.11.2000 and for a consequential relief of permanent injunction restraining the defendant from alienating the suit property.

(3.) Brief facts as set out in the plaint are as follows:-