PRABHAVATHI Vs. R. VADIVEL GOUNDER

JUDGEMENT

(1.) This Appeal Suit has been directed against the judgment and decree dated 14.08.2008, passed in O.S.No.374 of 2005, by the Additional District & Sessions Judge/Fast Track Court No. IV, Coimbatore.

(2.) The second respondent herein and one deceased Vadivel Gounder, as plaintiffs, have instituted O.S.No.374 of 2005, on the file of the trial Court, for the reliefs of specific performance and perpetual injunction, wherein, the deceased appellant has been arrayed as sole defendant.

(3.) The material averments made in the plaint can be summarized as follows: