A SUBRAMANIYAN Vs. LAKSHMI

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 08.12.2004 passed in A.S. No.69 of 2004 on the file of the Principal District Court, Salem, confirming the judgement and decree dated 23.10.2003 passed in O.S. No.131 of 2000 on the file of the Subordinate Court, Mettur.

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

(3.) Suit for specific performance and possession.