SUBRAMANI GOUNDER Vs. CHINNAKANNAMMAL

JUDGEMENT

(1.) This second appeal is focussed by the plaintiffs, animadverting upon the judgement and decree dated 15.9.2012 passed by the learned Subordinate Judge, Vellore, in A.S.No.40 of 2009 confirming the judgement and decree dated 29.6.2009 passed by the learned Principal District Munsif, Vellore, in O.S.No.851 of 2004, which was one for specific performance.

(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.) A re'sume' of facts absolutely necessary for the disposal of this second appeal would run thus: