SAROJINI @ SAROJA Vs. PALANIAMMAL AND ORS

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner as well as the respondents.

(2.) The Civil Revision Petition has been preferred under Article 227 of the Constitution of India, challenging the order dated 26.02.2013 made in I.A. No.12 of 2013 in O.S. No.74 of 2010 on the file of II Additional Sub Court, Erode.

(3.) It is seen that the suit in O.S. No.74 of 2010 was filed by the petitioner/plaintiff seeking judgment and decree to set aside the sale deed dated 25.09.2003 executed in favour of the 1st defendant in respect of the 2nd item of the suit property which was registered as document No.3705 of 2003 on the file of Registrar of Erode is null and void, not binding on the plaintiff and to set aside the sale deed dated 26.10.2006 executed in favour of the 4th defendant in respect of the 1st item of the suit property, which was registered as document No.4764 of 2006 on the file of Registrar of Erode is null and void, not binding the plaintiff on the ground that the same is invalid under law and other consequential reliefs.