R. LAKSHMI BAI Vs. M.V. RANI

JUDGEMENT

(1.) Aggrieved over the decree and judgment of the learned Additional District Judge, Fast Track Court No.I, Chengalpet granting specific performance of the agreement dated 26.1.2004, the unsuccessful defendant filed the present appeal.

(2.) The parties are arrayed as per their ranking before the trial Court for the sake of convenience.

(3.) The brief facts of the plaintiff case is as follows :