S FATHIMA BI Vs. E ABDULLAH

JUDGEMENT

(1.) THE defendant is the appellant in the above appeal.

(2.) THE plaintiff filed a suit for specific performance of an agreement of sale executed by the defendant and prayed for directing the defendant to execute a registered sale deed in respect of schedule property in pursuance of sale agreement dated 10.09.1988.

(3.) BEFORE the trial Court the plaintiff examined himself as P.W.1 and marked 16 documents and the defendant examined herself as D.W.1 and marked 5 documents.