S.LOGAMMAL Vs. P.SUBBULAKSHMI

JUDGEMENT

(1.) Aggrieved over the concurrent findings made in A.S.No.11 of 2007 on the file of the Additional District Court/Fast Track Court No.1, Tuticorin and in O.S.No.25 of 2004 on the file of the Sub Court, Tuticorin, the appellant in this second appeal, who is the defendant in the suit, filed this appeal and seeking the relief to set aside the judgments and decrees passed by the Courts below.

(2.) Before the trial Court, the plaintiff/respondent filed the suit as against the defendant/appellant in O.S.No.25 of 2004, seeking the relief of specific performance directing the appellant to execute the sale deed in respect to the suit schedule property. The Courts below concurrently arrived at the same findings that the respondent is entitled the relief of specific performance. Feeling aggrieved by the same, the appellant/defendant has filed this present second appeal.

(3.) For the sake of convenience, the parties are referred to as, as described by the trial Court.