A.H.RAHMAN Vs. P.ROKAIYA BANU

JUDGEMENT

(1.) This Appeal is directed against the judgment and decree, dtd. 30/11/2015 rendered in O.S.No.48 of 2013 on the file of the learned Principal District Judge, Dindigul.

(2.) The appellant is the defendant in O.S.No.48 of 2013 on the file of the Principal District Court, Dindigul. The respondents are the plaintiffs in that suit. The respondents have filed the suit for specific performance.

(3.) For the sake of convenience, the parties are referred to as per their rank before the trial Court.