P CHANDRASEKARAN Vs. V ANNAMALAI

JUDGEMENT

(1.) This Appeal Suit is directed against the Judgment and Decree of the Principal District Court, Chengalpet, dated 30.06.2015 in O.S.No.299 of 2009, granting the relief of specific performance and permanent injunction at the instance of the first defendant as appellant.

(2.) The plaint averments are as follows :

(3.) The first defendant averred in his written statement as follows :