CHENRAYA GOUNDER Vs. DURAISAMY

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgment and decree dated 22.02.2001 passed in A.S.No.86 of 2000 on the file of the Second Additional District Court, Salem, reversing the judgment and decree dated 18.01.2000 passed in O.S.No.522/1990 on the file of the Additional Sub Court, Salem.

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

(3.) Suit for Specific performance or in the alternative to return of the advance amount with interest.