GOMATHY THIRUNAVUKKARASU Vs. M. RAVINDRAN AND ORS.

JUDGEMENT

(1.) THIS appeal is directed against the decreetal order dated 07.11.2014 in Company Application No. 617 of 2014 in Company Petition No. 13 of 2000. The Appellant filed two applications in Company Application Nos. 617 and 618 of 2014, both the applications were dismissed by common order dated 07.11.2014 and this Appeal is directed against the order in Company Petition No. 617 of 2014. By the said Application, the appellant prayed for a direction to the Administrator of Anubhav Group of Company, presently under the control of the Official Liquidator, to identify alternate plot at equivalent/similar locality measuring about 6000 sq. ft. and consequently, to direct the Official Liquidator to execute a sale deed in respect of alternate plot in favour of the appellant or her nominee.

(2.) THE undisputed facts are that the appellant purchased the plot No. 327, measuring an extent of about 6000 sq. ft. in a scheme promoted by the Company under liquidation called Anubhav Green Rich Village in Survey No. 109/3 at Santhvellore Village, Sriperumbudur Taluk, Kancheepuram District. A memorandum dated 06.01.1994, was executed by the Company in favour of the appellant acknowledging full payment of the sale consideration and thereafter, sale deed was executed on 14.07.1994 and duly registered as document No. 2262 of 1994, on the file of the Sub -Registrar, Walajabad. The appellant was issued patta No. 824, by the Tashildar, Sriperumbudur.

(3.) IT is stated that the Administrator informed the appellant that notices were sent to all the purchasers including the appellant to the addresses available with the company and the notices sent to the appellant had been returned 'unserved' and in such circumstances, the Administrator secured order from this Court for sale of the said plot No. 327.