K THIRUMURTHY Vs. MUTHAMMAL

JUDGEMENT

(1.) THIS revision petition has been filed against the fair and decretal order dated 18.12.2002 made in I.A. No. 640 of 2002 in O.S. No. 16 of 2002 on the file of the Additional District Court, Fast Track Court No. IV Coimbatore at Tripur.

(2.) THE revision petitioners are defendants in the said suit. As against them the plaintiffs have instituted a suit for the relief of specific performance.

(3.) THE only short point that arises for consideration is whether the order passed by the learned Additional District Judge is sustainable in law.