A. RAMACHANDRAN PILLAI Vs. D. BHARATHIYAMMA

JUDGEMENT

(1.) The questions of law involved in this Civil Revision Petition are the following:

(2.) The relief prayed for in the suit is for cancellation of the sale deed executed by Bharathiyamma in favour of the third defendant in the year 2008 in respect of the plaint schedule property having an extent of 28 Ares.

(3.) In the plaint, the next friend of the plaintiff stated thus: