M. CHINNAIYAN Vs. KASTHURI RADHAKRISHNAN AND ORS.

JUDGEMENT

(1.) Preliminary statement

(2.) The suit property is a residential house, and it was constructed on a site allotted to a certain Radhakrishnan by the 5 th defendant, the Tamil Nadu Housing Board (henceforth would be referred to as Housing Board). The defendants 1 to 4 claim under Radhakrishnan.

(3.) The facts may appear very straight forward. However, what it camouflages is a set of litigations that the parties hereto have mutually instituted against each other, with the present suit forming the last in the series. The other litigatons came to be laid between the date of ExtA-1 agreement and prior to the filing of the present suit for specific performance in 2006, to which necessary reference would be made later.