M.R.SUBRAMANIAM Vs. G.S.ABIMUNISSA

JUDGEMENT

(1.) The defendant has impugned, in this second appeal, the judgment and decree dated 24.11.1999 passed in A.S.No.32 of 1999 on the file of the Sub Court, Gobichettipalayam, confirming the judgment and decree dated 11.11.1998 passed in O.S.No.435 of 1996 on the file of the District Munsif Court, Gobichettipalayam.

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

(3.) Suit for specific performance.