A.RAMAKRISHNAN Vs. N.PARVATHI

JUDGEMENT

(1.) The plaintiff in OS No.20 of 2013 an audacious suit by an agreement holder for a declaration that the Sale Deed dtd. 27/8/2012 executed by the purchaser from the agreement vendor in favour of M/s.Micro Surgical Instrument Limited, rep. by its Director Mrs. Balamanimegalai, for an injunction against the fourth defendant from alienating the suit property and for a direction to the fifth Defendant viz. the Sub Registrar not to register any transaction concerning the suit property is on appeal challenging its dismissal.

(2.) The brief facts that led to the filing of the suit are as follows:

(3.) The suit was resisted by all the defendants. The first defendant contended that the Suit Agreement dtd. 19/1/2011 was not intended to be an agreement of sale that was executed only as a security for a loan transaction. It was also claimed that the signature of the first defendant was taken in blank papers and an agreement has been created thereon.