BALAJI Vs. LEELAVATHI

JUDGEMENT

(1.) This Second Appeal is filed against the Judgment and Decree passed by the learned Principal District Judge, Dindigul, in A.S.No.28 of 2012, dated 22.04.2013, confirming the Judgment and Decree passed in O.S.No.319 of 2010 dated 15.06.2012, on the file of the learned Principal Subordinate Judge, Dindigul.

(2.) Heard the learned counsel appearing for the appellants.

(3.) The appellants are the plaintiffs in the Suit and the Suit was filed for specific performance of an agreement of sale, dated 12.09.1998 stated to have been entered into between the first plaintiff and the defendant, namely, the respondent in this appeal.