R.GNANA SOUNDARI Vs. R.CHELLAPPAN

JUDGEMENT

(1.) The Second Appeal is directed against the judgment and decree made in A.S.No.19 of 2016, dtd. 20/11/2018, on the file of the Principal Subordinate Court, Kumbakonam, reversing the judgment and decree passed in O.S.No.305 of 2008, dtd. 22/12/2015, on the file of the Principal District Munsif Court, Kumbakonam.

(2.) The appellant is the defendant. The deceased first respondent as sole plaintiff filed a suit claiming the relief of specific performance of the sale agreement dtd. 10/6/1990.

(3.) For the sake of convenience and brevity, the parties will hereinafter be referred as per their status/ranking in their original suit.