SHANMUGASUNDARAM Vs. A. K. SIVAJEYAM

JUDGEMENT

(1.) In this Second Appeal, challenge is made to the judgment and decree dated 08.03.2016 passed in A.S.No.103 of 2014 on the file of III Additional District and Sessions Court, Coimbatore, confirming the judgment and decree dated 03.09.2009 passed in O.S.No.106 of 2007 on the file of Subordinate Court, Pollachi.

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

(3.) Suit for specific performance.