LAWS(MAD)-2019-8-55

M MOHANASUNDARAM Vs. K KANDASAMY

Decided On August 09, 2019
M Mohanasundaram Appellant
V/S
K Kandasamy Respondents

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 12.03.2019 passed in A.S.No.95 of 2018 on the file of the Principal District Court, Erode, Erode District, confirming the Judgment and Decree dated 12.12.2017 passed in O.S.No.144 of 2015 on the file of the Subordinate Court, Perundurai, Erode District.

(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial Court.

(3.) Suit for specific performance.