POABS GROUP ENTERPRISES PVT LTD Vs. KUSSUM SINGH

JUDGEMENT

(1.) APPELLANTS call in question the order passed by the Sub Court, Kattappana in I.A.No.325/2011 in O.S.93/2011. O.S.93/2011 was filed by the appellants for setting aside 3 sale deeds executed in favour of the defendants and for prohibitory injunction. Appellants also filed interlocutory application seeking temporary injunction. The said application has been dismissed. Hence, the appeal.

(2.) WE heard the learned counsel for the appellants and learned senior counsel for the respondents. No doubt, the case of the appellants in brief is that this is a case where the alienation was made in favour of the defendants at a time there were orders passed by the Company Law Board as also by the Provident Fund Commissioner. Learned counsel for the appellants would also has a complaint that property having an extent of 34 acres was sold for a consideration of Rs.10 lakhs in all. It is the further case of the appellants that possession has not been transferred to the alienees.