MADHAVAN Vs. KANAKAVALLY

JUDGEMENT

(1.) Heard the learned senior counsel appearing for the parties.

(2.) The decree of the Trial Court was set aside by the High Court by its impugned judgment.

(3.) Brief reference to few facts will be necessary. The first appellant on 3/10/1988 executed a sale deed in favour of the second appellant and the respondent in respect of the suit property. On 3/3/1989, a registered release deed was executed by the second appellant in favour of the respondent-defendant relinquishing her rights in respect of the suit property under the sale deed executed by the first plaintiff (therein) on 3/10/1988. According to the case of the appellants, on 19/3/1989, the respondent executed an agreement in favour of the second plaintiff for re-conveyance of the suit property.