(1.) Challenge in this second appeal is made to the judgment and decree dated 18.03.2003 passed in A.S.No.50 of 2002, on the file of the Additional District & Sessions Judge cum Chief Judicial Magistrate Court, Namakkal, confirming the judgment and decree dated 30.04.1996, passed in O.S. no.37 of 1996, on the file of the Principal District Munsif Court, Namakkal.
(2.) The parties are referred to as per their rankings in the trial Court.
(3.) Suit for specific performance.