A.K. MUTHUSAMY GOUNDER Vs. SELVAKUMAR

JUDGEMENT

(1.) Aggrieved over the Judgment of the First Appellate Court reversing the Judgment and Decree of the trial Court in granting decree for specific performance in favour of the Plaintiff, the present Second Appeal came to be filed. For the sake of convenience, the parties are arrayed as per their own ranking before the trial Court.

(2.) brief facts leading to file this Second Appeal is as under:

(3.) The trial Court has framed the following issues: