T G K BHOOPATHY Vs. S ASHOK KUMAR

JUDGEMENT

(1.) In this second appeal, challenge is made to the Judgement and Decree dated 03.12.2013 passed in A.S.No.72 of 2013 on the file of the Principal District and Sessions Court, Erode, reversing the Judgment and Decree dated 30.04.2013 passed in O.S.No.104 of 2010 on the file of the Sub-Court, Perundurai.

(2.) Suit for Specific Performance or in the alternative for the refund of the advance amount.

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