LAWS(MAD)-2011-3-691

M N RANGASAMY Vs. K GOVINDASAMY

Decided On March 17, 2011
M.N. RANGASAMY Appellant
V/S
K. GOVINDASAMY Respondents

JUDGEMENT

(1.) THIS second appeal is filed by the first defendant, inveighing the judgement and decree dated 18.11.2008 passed by the Subordinate Judge, Tiruppur, in A.S.No.58 of 2007 confirming the judgement and decree dated 21.9.2007 passed by the District Munsif, Tiruppur, in O.S.No.35 of 2005, which was filed for specific performance of an agreement to sell.

(2.) THE parties, for the sake of convenience, are referred to here under according to their litigative status and ranking before the trial Court.

(3.) MY learned predecessor framed the following substantial questions of law.