N RAMACHANDRA NAIDU Vs. E BAKTHAVATCHALA NAIDU

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 31.07.2002, passed in A.S.No.48 of 2000, on the file of the Principal District Court, Chengalpattu, reversing the judgment and decree dated 31.01.2000, passed in O.S.No.492 of 1993, on the file of Subordinate Court, Poonamallee.

(2.) Parties are referred to as per their rankings in the trial Court.

(3.) Suit has been laid by the plaintiff to pass a decree and judgment directing the defendant to pay Rs.46,000/- and to have the sale deed which the plaintiff is always ready and willing to execute in his favour or in the alternative, direct the defendant to receive Rs.3,000/- from the plaintiff and to execute and register the sale deed in favour of the plaintiff in respect of the site of the suit property set out in the plaint schedule.