RAJKUMAR Vs. S. ARUMUGAM

JUDGEMENT

(1.) Heard.

(2.) This Second Appeal is directed against the concurrent judgment and decree of the Courts below, whereby the suit for specific performance in O.S. No.184 of 2004 was decreed by the learned District Munsif, Dharapuram, on 15/12/2009, and the said decree was confirmed by the learned Subordinate Judge, Dharapuram, in A.S. No.3 of 2011, by judgment dtd. 31/1/2014.

(3.) The appellant herein is the second defendant / pendente lite purchaser. For the sake of convenience, the parties are referred to as they are arrayed in the suit.