D. PREMA KUMARI Vs. D. MUTHURAMAN

JUDGEMENT

(1.) Aggrieved over the Judgment and Decree dtd. 6/10/2012 passed in O.S.No.2 of 2006 on the file of the II Additional District Court, Thiruvellore at Poonamallee, 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.