VELLAISAMY Vs. P. SUBRAMANIAN

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 20.03.2015, passed in A.S. No. 36 of 2013, on the file of the Additional District Court No. 3, Dharapuram, confirming the judgment and decree dated 05.07.2013, passed in O.S. No. 280 of 2002, on the file of the Subordinate Court, Dharapuram.

(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.