MADHAMMA Vs. OFFICIAL LIQUIDATOR, HIGH COURT OF MADRAS

JUDGEMENT

(1.) These applications are presented by applicants claiming title to lands ad-measuring 3.5445 acres in Survey No.157/2B and 0.2594 acres in Survey No.157/2A, at Seluvandoddi Village, Hosur Taluk, Krishnagiri District.

(2.) In Company Application No.301 of 2021, the applicant seeks to set aside or cancel the sale deed dtd. 7/8/2017 bearing Document No.3023 of 2017 pertaining to the lands measuring an extent of 3.5445 acres in Survey No.157/2B and 0.2594 acres in Survey No.157/2A at Seluvandoddi Village, Hosur Taluk, Krishnagiri District. In Company Application No.302 of 2021, an interim injunction restraining the third Respondent from disturbing the applicant's peaceful possession and enjoyment of the properties is prayed for.

(3.) Oral submissions on behalf of the applicants were addressed by Mr.R.Selvakumar, learned counsel, and by Mrs.Nagasaila Suresh, learned Administrator, and Mr. Pamarthi Sridhar, Official Liquidator.