LAWS(MAD)-2017-1-7

M.SANKAR NADAR Vs. DEVA KRISHNAN

Decided On January 20, 2017
M.Sankar Nadar Appellant
V/S
Deva Krishnan Respondents

JUDGEMENT

(1.) The above Second Appeal arises against the judgment and decree passed in A.S.No.9 of 2010, on the file of the Subordinate Court, Uthamapalayam reversing the judgment and decree passed in O.S.No. 6 of 2009, on the file of the Principal District Munsif Court, Uthamapalayam.

(2.) The defendants are the appellants and the respondent is the plaintiff in the suit. The plaintiff filed the suit in O.S.No.6 of 2009 for specific performance and permanent injunction.

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