PERIYAMMAL Vs. INDIRANI

JUDGEMENT

(1.) CMSA(MD).No.37 of 2015 has been filed by the plaintiffs/ decree holders in a suit for partition challenging the allowing of an application under Order 21 Rule 90 C.P.C. by the trial Court and confirmed by the First Appellate Court.

(2.) CMSA(MD).No.11 of 2023 has been filed by the 35th defendant in CMA(MD).No.22 of 2009 on the file of the Additional Subordinate Court, Dindigul challenging the allowing of an application under Order 21 Rule 90 C.P.C. The appellant in CMSA(MD).No.11 of 2023 is a purchaser from the decree holder by way of a sale deed dtd. 11/2/2005.

(3.) Factual Background: