G JOTHIMANI Vs. P C RENGANATHAN

JUDGEMENT

(1.) The above appeal arises against the judgment and decree passed in O.S.No.24 of 2007 on the file of the Additional District Court cum Sessions Court, Fast Track Court-II, Coimbatore.

(2.) The plaintiff is the appellant and the respondents 2 to 4 are the legal representatives of the deceased defendant, who had died during the pendency of the appeal.

(3.) The plaintiff filed the suit in O.S.No.24 of 2007 for specific performance.