R DURAI Vs. V MANOHARAN

JUDGEMENT

(1.) THE Petitioner/Appellant/Defendant has projected this Appeal A.S.No.607 of 2010 before this Court as against the Judgment and Decree dated 05.08.2009 in O.S.No.887 of 2004 passed by the Learned Additional District and Sessions Judge, Fast Track Court No.III, Coimbatore.

(2.) IT is not in dispute that the Respondent/Plaintiff has succeeded before the trial Court and from the perusal of the Judgment passed by the trial Court in O.S.No.887 of 2004 it transpires that the trial Court has come to a resultant conclusion that Ex.A.1 Sale Agreement dated 14.04.2002 is true, genuine and valid document entered into between the Respondent/Plaintiff and the Appellant/Defendant and further, it has opined that the Appellant/Defendant has committed a breach of contract of sale and consequently, it granted the relief of specific performance in favour of the Respondent/Defendant.

(3.) THIS Court has heard the Learned Counsel appearing for the parties and noticed their contentions.