RAJARAM GOPALAKRISHNAN Vs. KUMUDAM

JUDGEMENT

(1.) THESE appeals have arisen from the judgment and decree passed in C.S.Nos. 280 of 1981 and 44 of 1985 on the file of this Court.

(2.) C.S. No. 280 of 1981 was filed by the plaintiff Mrs. Kumudam for specific performance of the contract dated 12.7.1979 against the defendant Mrs.Rajam Gopalakrishnan. C.S. No. 44 of 1985 was initially filed in the City Civil Court as O.S. No. of 1980 and was later transferred to this Court for being tried along with C.S. 280 of 1981. That suit was filed by Mrs. Rajam against Mrs. Kumudam (Plaintiff in C.S. No.280 1981 and her husband to deliver back the title deeds relating to the suit property.

(3.) AGGRIEVED by the same, the defendant in C.S. No. 280 of 1981 who is the plaintiff in C.S. No.44 of 1985 has preferred the present original side appeals.