RAMALATCHUMI AMMAL Vs. T JEEVANANTHAM

JUDGEMENT

(1.) DEFENDANT in O.S.No. 576 of 1992 on the file of the Additional District Munsif Court, Ambasamudram is the revision petitioner.

(2.) RESPONDENT herein filed a suit for specific performance of an agreement for sale alleged to have been executed by the petitioner herein. The suit was filed before end of 1992. Written statement was also filed by the petitioner.

(3.) THE only question that requires for consideration is, whether the order refusing to entertain counter claim is justified or not.