VAIDYALINGAM Vs. ANGAMMAL

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dtd. 30/7/2002, passed in A.S.No.11 of 2002, on the file of the Additional District Court, Namakkal (Fast Track Court, Namakkal), confirming the judgment and decree dtd. 28/1/1993, passed in O.S.No.542 of 1988, on the file of the District Munsif Court, Rasipuram.

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

(3.) Suit for specific performance.