R.JEGAN Vs. R.JAYANTHI

JUDGEMENT

(1.) Challenging the judgment and decree passed by the learned Additional District Judge (Fast Track Court-III), Coimbatore, in O.S.No.476 of 2004, dtd. 13/6/2006, granting a preliminary decree allotting 1/3rd share to the plaintiff, the 5th defendant in the suit has filed the Appeal in A.S.No.623 of 2008.

(2.) Challenging the judgment and decree passed by the learned Subordinate Judge, Pollachi, in O.S.No.363 of 2022, dtd. 6/11/2007, dismissing the suit for specific performance, the unsuccessful plaintiff had originally filed the Appeal before the District Court, Coimbatore in A.S.No.135 of 2008, which was later transferred to this Court and re-numbered as A.S.No.101 of 2021.

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