TAMIL EVANJELICAL LUTHERN CHURCH Vs. D ARASAPPAN (DECEASED)

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 23.02.2005 passed in A.S.No.297 of 2004 on the file of the VI Additional Judge, City Civil Court, Chennai, reversing the judgment and decree dated 30.04.2004 passed in O.S. No.1717 of 2001, on the file of the III Assistant Judge, City Civil Court, Chennai.

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

(3.) Suit for specific performance.