SARASU AND ORS. Vs. MUTHUKARUPPAN

JUDGEMENT

(1.) This Second Appeal is directed against the Judgment and Decree made in A.S.No.50 of 2007, dtd. 24/7/2008, on the file of the learned Subordinate Judge, Pudukkottai, reversing the Judgment and Decree, dtd. 18/7/2006, made in O.S.No.127 of 2002, on the file of the learned District Munsif, Aranthangi.

(2.) The plaintiff / respondent herein filed a suit against the defendants / appellants in O.S.No.127 of 2002, on the file of the learned District Munsif, Aranthangi, for the relief of specific performance. By the Judgment and Decree, dtd. 18/7/2006, the learned District Munsif, Aranthangi, had dismissed the suit. Aggrieved over the findings arrived at by the learned District Munsif, Aranthangi, the plaintiff / respondent filed an appeal before the learned Subordinate Judge, Pudukkottai in A.S.No.50 of 2007.

(3.) After elaborate enquiry, the learned Subordinate Judge, Pudukkottai, by Judgment and Decree, dtd. 24/7/2008 allowed the appeal and directed the defendants / appellants to execute a sale deed with respect to the suit schedule property. Feeling aggrieved by the same, the defendants / appellants preferred the present Second Appeal for the relief to set aside the Judgment and Decree rendered by the learned Subordinate Judge, Pudukkottai.