(1.) CHALLENGE in this appeal suit is to the judgment and decree dated 28.08.2000 passed in Original Suit No.135 of 1997 by the Subordinate Court, Devakottai.
(2.) THE respondent herein as plaintiff has been instituted Original Suit No.135 of 1997 on the file of the Subordinate Court, Devakottai for the relief of specific performance, wherein the present appellant has been shown as sole defendant.
(3.) ON the basis of the rival pleadings raised on either side, the trial Court has framed necessary issues and after poring both the oral and documentary evidence, has decreed the suit as prayed for. Against the judgment and decree passed by the trial Court, the present appeal has been filed at the instance of the defendant as appellant.