SANDHYA SHANKAR Vs. ASHOK S. GONI

JUDGEMENT

(1.) Though this appeal is listed to consider I.A. No.1 of 2019, which has been filed by the appellant herein, with the consent of learned counsel on both sides it is heard finally.

(2.) The appellant was plaintiff in O.S. No.4835 of 2015, while the respondents herein were defendants in the said suit. The appellant filed O.S. No.4835 of 2015 seeking the following reliefs in respect of the suit schedule property:

(3.) In substance, the appellant - plaintiff filed the said suit seeking cancellation of sale deed dated 09.11.2010 executed by first respondent - first defendant in the suit in favour of second respondent - second defendant and the second defendant, in turn, had executed a sale deed to defendant Nos.3 to 8 - respondent Nos.3 to 8 herein. The plaintiff also sought partition and separate possession of her half share in the unsold apartment building complex constructed on the suit schedule property together with 50% undivided right, title and interest in the land comprised in the schedule property and for a direction to defendant Nos.1 and 2 to render accounts of the profits in respect of sale of four apartments in favour of defendant Nos.4 to 9 and to pay plaintiff her share of profits.