(1.) In this second appeal, challenge is made to the judgment and decree dated 30.01.2015 passed in A.S.No.4 of 2014 on the file of II Additional District Court, Ranipet, confirming the judgment and decree dated 26.07.2013 passed in O.S. No.130 of 2007, on the file of Subordinate Court, Ranipet.
(2.) Parties are referred to as per their rankings in the trial Court.
(3.) Suit for specific performance.