A NATARAJAN Vs. PONNIAMMAL ALIAS PONNAMMAL

JUDGEMENT

(1.) THIS Appeal is filed against the Judgment and Decree dated 18. 04. 1990 in O. S. No. 5332 of 1987 on the file of City Civil Court, Chennai, in and by which the learned Subordinate Judge after analysing the evidence in depth found that the plaintiff is not entitled to the suit claim and accordingly dismissed the suit.

(2.) FOR convenience, the parties are referred as arrayed in the suit.

(3.) THE plaintiff states as follows: the plaintiff entered into an agreement of sale with the defendant on 21. 8. 1981 for the purchase of the premises bearing Door No. 35-B, Ashok Nagar Scheme, Madras of an extent of 1500 sq. ft for a total consideration of Rs. 30,000/ -.