S.RAJAGOPAL Vs. K.CHANDRASEKARAN

JUDGEMENT

(1.) The appellant in this Second Appeal is the second defendant in a suit for specific performance of contract. The second defendant suffered concurrently before the Trial Court as well as the First Appellate Court.

(2.) The Second Appeal was admitted by this Court on 10/7/2018 on the following substantial questions of law:

(3.) At the time of final hearing of the appeal Mr.H.Arumugam, learned Counsel for the appellant would state that the appellant has also suggested additional substantial questions of law. I have examined the suggested questions of law and found that they are also arising for adjudication and hence, the following 4 additional substantial questions of law suggested additionally, on 1/4/2025, are framed: