(1.) (Prayer: First Appeal filed under Section 96 of C.P.C., against the judgment and Decree of the District Judge, Nagapattinam in O.S.No.33 of 2009 dated 07.09.2011.
(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial court.
(3.) Suit for specific performance or in the alternative for the refund of advance amount with interest.