ANDALAMMAL Vs. RAJESWARI VEDACHALAM

JUDGEMENT

(1.) These appeals are directed against the judgment of Ismail J. as he then was, in A. S. Nos. 843 and 844 of 1971. The learned Judge set aside the common judgment and decrees of the learned Subordinate Judge of Cuddalore in O. S. Nos. 23 of 1967 and 144 of 1968 respectively.

(2.) O. S. 23 of 1967 is by the present appellant for setting aside the sale deed dated 17-7-1965 relating to the suit property marked as Ex. B 2, for recovery of possession of the said property and also for recovery of mesne profits, both past and future. Respondents 1 and 2 in L. P. A. 77 of 1978 are defendants 1 and 2 in that suit. The second respondent is an alienee of the suit property from the first respondent.

(3.) The case of the appellant is that Ex. B 2 sale for Rs. 8000 was brought about by undue influence, coercion and fraud. According to the appellant, the first respondent, her Manager Venkatarama Naidu and her husband (appellant's husband) were in a position to dominate her will having regard to the relative positions they occupied as against her. It is her further case that Ex. B 2 transaction is a most unconscionable one under which the first respondent had obtained an unfair advantage. She further alleged that she is an illiterate and at the time of execution and registration of Ex. B 2, she was not apprised of the nature and particulars of the transaction. Her further complaint is that D. W. 4, the first respondent's manager threatened that if Ex. B 2 sale deed was not executed, both her husband and herself would be sent to jail. It is her further case that the second respondent's guardian was quite aware of the fact that Ex. B. 2 sale is void and unenforceable and, therefore, the second respondent is not a bona fide purchaser for value. She also stated that she is the real owner of the suit property and the stand taken by the first respondent that she is benamidar for her husband is wholly baseless.