SUBBAMMAL Vs. M. MANI

JUDGEMENT

(1.) Aggrieved over the judgment and decree dated 28.02.2011 passed in O.S. No. 111 of 2008 on the file of the Additional District Judge and Fast Track Court, Namakkal, the defendant has preferred the First Appeal.

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

(3.) Suit for specific performance.