D.MURUGAN Vs. G.VIJAYAN

JUDGEMENT

(1.) Challenging the decree and judgment passed by the learned Principal District Judge, Krishnagiri, in O.S.No.39 of 2012, dtd. 6/1/2015, granting specific performance, the present appeal has been filed by the 1st defendant in the suit.

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

(3.) Brief facts of the case are as follows :