(1.) This second appeal is directed against the judgment and decree dated 18.12.2003, passed in A.S.No.3 of 2003, on the file of Additional District Judge, Fast Track Court III, Virudhachalam, reversing the judgment and decree dated 30.01.2003, passed in O.S. No.122 of 1998, on the file of Additional Subordinate Court, Virudhachalam.
(2.) Parties are referred to as per their rankings in the trial Court.
(3.) Suit for specific performance.