THERESA Vs. L. RAJALAKSHMI

JUDGEMENT

(1.) The third defendant in the suit is the appellant herein.

(2.) The suit was filed by cancellation of the sale deeds in favour of the 3 rd respondent/appellant herein and consequential relief of injunction restraining the defendants from alienating the suit property or putting up any construction in the suit property.

(3.) The Trial Court allowed the suit. Aggrieved by the Trial Court judgment and decree, the 3rd defendant is before this Court.