K.K. THANGAVELU Vs. RANGASAMY

JUDGEMENT

(1.) The second appeal is directed against the Judgment and decree dated 30.06.2000 passed in A.S. No. 112 of 1996 on the file of the Subordinate Court, Gobichettipalayam, reversing/modifying the Judgment and Decree dated 25.04.1996 passed in O.S. No. 15 of 1989 on the file of the District Munsif Court, Gobichettipalayam.

(2.) Parties are referred to as per their rankings in the trial Court

(3.) Suit for specific performance.