K.VENKATACHALAM Vs. K.REVATHI

JUDGEMENT

(1.) Challenging the decree and judgment of the Trial Court decreeing the suit for specific performance to execute sale deed in favour of the plaintiff in respect of the suit property, the present appeal has been filed by the defendants.

(2.) Brief facts in filing this appeal suit are as follows:-

(3.) On appreciation of evidences and material records, the Trial Court decreed the suit in favour of the plaintiff. Challenging the same, the present appeal suit has been filed by the defendants.