MEYAMMAI ACHI Vs. S. CHIDAMBARAM

JUDGEMENT

(1.) The Civil Revision Petition is directed against the Order, dtd. 28/11/2018 made in E.P. No.73 of 2014 in O.S. No.384 of 2010 on the file of the Subordinate Court, Kodaikanal.

(2.) The Revision Petitioner is the First Defendant, the First Respondent is the Plaintiff and the Respondents 2 to 5 are the Defendants 2 to 5. For the sake of convenience and brevity, the parties herein will be referred to as per their status/ranking in the Trial Court.

(3.) The Plaintiff, by alleging that the First Defendant was his legally wedded wife and that he purchased the Suit property with his funds, but in the name of his Wife-First Defendant, has filed the Suit in O.S. No.384 of 2010 against the First Defendant and other Defendants claiming declaration that the Sale Deed, dtd. 1/2/1996 registered as Document No.187/1996 on the file of the Sub-Registrar Office (SRO), Kodaikanal, as null and void and for directing the Defendants 3 to 5 - Registration Department officials to make necessary entries in their books stating that the Sale Deed, dtd. 1/2/1996 is null and void and to cancel the same in consequence of the declaratory relief and for directing the Second Defendant to execute a fresh Sale Deed in favour of the Plaintiff in respect of the Suit property.