M RAJENDIRAN SANTHI (DIED) Vs. S KRISHNAN (DIED)

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 26.04.2018 passed in A.S.No.54 of 2012 on the file of the Additional Special Court, Krishnagiri, confirming the Judgment and Decree dated 15.02.2008 passed in O.S.No.128 of 2006 on the file of the District Munsif Court, Krishnagiri.

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

(3.) The suit has been laid by the plaintiffs against the defendants for the relief of specific performance.