ASHA BI Vs. SHEIK IBRAHIM SAHIB

JUDGEMENT

(1.) Challenge in this Second Appeal is made to the Judgment and Decree dated 31.01.2003 passed in A.S.No.43 of 1999 on the file of the Subordinate Court, Kallkurichi, reversing the judgment and decree dated 24.12.1998 passed in O.S.No.1159 of 1993 on the file of the District Munsif Court, Kallakurichi.

(2.) The parties are referred to as per the rankings in the trial court.

(3.) Suit for specific performance.