G.GOKULDAS Vs. C.JAYARAMAN

JUDGEMENT

(1.) The civil revision petition has been filed as against the fair and decretal order dtd. 2/11/2016 passed in E.A.No.31 of 2015 in E.P.No.36 of 2014 on the file of the learned Registrar, Court of Small Causes, Chennai, thereby dismissing the petition filed under Order I Rule 10(2) r/w Sec. 151 of CPC.

(2.) The petitioners are the third parties in the Execution Petition filed by the first respondent herein in E.P.No.36 of 2014. Their case is that they are the absolute owners of the property comprised in Town Survey No.43, Old Survey Field No.37 of 2020, measuring an extent of 2712 Sq. feet situated at Door No.19, Alagar Perumal Koil Street, Vadapalani, Chennai. All the petitioners purchased their undivided share out of the the extent of 2712 Sq.feet from one Guruvan Ayyavu, the predecessor in title by separate Sale Deeds. They had acquired ownership over 50% of undivided share in the suit property by a registered Sale Deed dtd. 10/7/2013, vide Doc.No.1804 of 2013.

(3.) Similarly, another 50% of undivided share owned by one R.Indira, was sold by a registered Sale Deed dtd. 10/7/2013, vide Doc.No.1803 of 2013. Both the Sale Deeds were executed by one Devapradeep, through his Power Agent Mr.T.S.Rajendiran. The said Devapradeep acquired the suit property through two Sale Deeds executed by his father and mother dtd. 10/1/2013 and 14/3/2013, vide Doc.Nos.73 and 699 of 2013. His parents derived title over the property by a registered Sale Deed dtd. 27/5/1998 executed by one Y.S.R.Moorthy @ Y.Sriramamurthy.