(1.) Aggrieved over the decree and judgment passed by the learned Additional District Judge, Hosur, in O.S.No.2 of 2006, dtd. 13/10/2017, granting specific performance, the present appeal has been filed by the defendants in the suit.
(2.) For the sake of convenience, the parties will be referred to as per their ranking before the trial Court.
(3.) The following are the brief facts of the case :