M. BAMA Vs. R. NIRUPAMA

JUDGEMENT

(1.) Aggrieved over the Judgement and Decree dated 30.12.2011 passed in O.S.No.2488 of 2011 on the file of the Fast Track Judge-III, Additional District Court, Chennai, the plaintiff has preferred the first appeal.

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

(3.) Suit for specific performance and declaration.