P K KUPPUSAMY Vs. AMIRTHAVALLI

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 18.06.2003, passed in A.S.No.1 of 2001, on the file of the Additional District Judge cum Fast Track Court No.1, Chengalpattu, reversing the judgment and decree dated 25.07.2000, passed in O.S. No. 203/1998, on the file of the Sub Judge, Maduranthagam.

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

(3.) Suit for specific performance and damages.