ALAGAMMAL Vs. GANESAN

JUDGEMENT

(1.) SECOND appeal has been filed under Section 100 of C.P.C., against the judgment and decree dated 16.07.2008 passed in Appeal Suit No.258 of 2004 by the Additional Subordinate Court, Dindigul, reversing the judgment and decree dated 09.10.2000 passed in Original Suit No.165 of 1998 by the Principal District Munsif Court, Dindigul. The judgment and decree dated 16.07.2008 passed in Appeal Suit No.258 of 2004 by the Additional Subordinate Court, Dindigul are now under challenge.

(2.) THE respondents herein as plaintiffs have instituted Original Suit No.165 of 1998 on the file of the Principal District Munsif Court, Dindigul, for the reliefs of specific performance, damages and also for recovery of money with interest, wherein the present appellants have been shown as defendants.

(3.) ON the basis of the rival pleadings raised on either side, the trial Court has framed necessary issues and after evaluating both the oral and documentary evidence, has dismissed the suit. Against the judgment and decree passed by the trial Court, the plaintiffs as appellants have filed Appeal Suit No.258 of 2004 on the file of the first appellate Court.