RAMARAJAN Vs. SHANMUGAM

JUDGEMENT

(1.) In this second appeal, challenge is made to the judgement and decree dated 18.07.2014 passed in A.S.No.74 of 2012 on the file of the Principal District Court, Cuddalore, confirming the judgment and decree dated 25.11.2011 passed in O.S. No.170 of 2010 on the file of the first Additional Subordinate Court, Cuddalore.

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

(3.) Suit for Specific Performance.