MURUGESAN Vs. K SAMPOORNAM

JUDGEMENT

(1.) Challenge in this Second Appeal is made by the plaintiff against the Judgment and decree dated 31.10.2013 made in A.S.No.38 of 2013 and Cross Appeal No.38 of 2013 on the file of the I Additional Subordinate Court, Erode, confirming the Judgment and Decree dated 21.09.2012 made in O.S.No.401 of 2007 on the file of the Principal District Munsif Court, Erode.

(2.) The second appeal has been admitted and the following substantial questions of law are formulated for consideration in this second appeal:

(3.) The suit has been laid by the plaintiff for specific performance or in the alternative for the refund of the advance amount with interest.