T EGAMMAI Vs. RAJALAKSHMI

JUDGEMENT

(1.) The plaintiff in O.S.No.17 of 2002 on the file of the Additional District and Sessions Court, (Fast Track Court-I) Tiruchirappalli, is the appellant.

(2.) O.S.No.17 of 2002 had been filed by T.Egammai, W/o. Dr.R.L.Thirunavu against AR.Franklin, Rajalakshmi, Rajasekar and Srinivasan, seeking a judgment and decree against the 2nd and 3rd defendants to execute sale deed pursuant to agreement dated 05.06.1993 and on refusal, for the Court to execute sale deed on their behalf and for a further direction against the 2nd and 3rd defendants to deliver vacant possession of the suit schedule mentioned property.

(3.) This suit came up for consideration before the Additional District and Sessions Judge, (Fast Track Court-I) Tiruchirappalli, who by judgment and decree dated 012.2003, dismissed the suit. Challenging the said judgment and decree, the plaintiff had filed the present appeal suit.