R GANESH Vs. R KANCHANA

JUDGEMENT

(1.) The plaintiff in O.S.No.135 of 2008, on the file of District Court, Coimbatore, which he had instituted for specifically enforcing an agreement of sale of the suit property, having lost the suit, has come forward with this appeal. Parties would be referred to by their rank before the trial Court.

(2.) Whether the plaintiff's conduct entail him the right to seek specific enforcement Ext A-1 = B-1 sale agreement?

(3.) Was the Plaintiff ready and willing to perform his part of the contract?