V. RAJAVEL Vs. THANGAMANI

JUDGEMENT

(1.) - Challenge in this Second appeal is made by the plaintiff against the judgment and decree dated 17.03.2010 passed in A.S.No.18 of 2008 on the file of the Principal Subordinate Court, Sankari, reversing the judgment and decree dated 30.06.2008 passed in O.S.No.263 of 2004 on the file of the District Munsif Court, Sankari(O.S.No.78 of 2003- Sub Court, Sankari).

(2.) Suit for specific performance and permanent injunction.

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