V.S.VEERAPANDIYAN Vs. K.KRISHNARAJ

JUDGEMENT

(1.) Yesterday, when the matter was taken up for hearing, this Court heard both sides at length and was about to allow the appeal expressing the opinion that the specific performance will not lie. At that time, the learned counsel appearing for the respondent/plaintiff sought time to get instructions from her client. Therefore, this appeal suit was adjourned to 1/7/2026, i.e. today, for orders. The proceedings dtd. 30/6/2026 reads as follows:

(2.) Today when the matter was taken up, the learned counsel appearing for the respondent/plaintiff sought time, but, as the matter was heard in full yesterday, this Court rejects the request of the learned counsel appearing for the respondent/plaintiff and proceeds to pass orders.

(3.) Challenging the judgment and decree dtd. 17/9/2018 passed in O.S.No.85 of 2014 on the file of the Additional District Court (FTC), Vellore, the appellant/defendant has filed the present appeal.