LAKSHMI AMMAL Vs. K.G.KOKILA

JUDGEMENT

(1.) The suit had been filed seeking cancellation of sale deed dtd. 24/3/2005 executed by the 1st defendant as power of attorney agent in favour of the 3rd defendant and registered as Document No.2447 of 2005 in the Sub Registrar Office, Sembiyam and for cancelling yet another sale deed again dtd. 24/3/2005 executed by the 1st defendant as power of attorney agent in favour of the 4th defendant and registered as Document No.2448 of 2005 in the Sub Registrar Office, Sembiyam and for cancelling yet another sale deed again dtd. 24/3/2005 executed by the 1st defendant as power of attorney agent in favour of the 5th defendant and registered as Document No.2449 of 2005 in the Sub Registrar Office, Sembiyam and for a declaration that the cancellation of power of attorney by the plaintiffs by way of Document No.983 of 2005 dtd. 7/4/2005 and registered in the Sub Registrar Office, Sembiyam cancelling the power of attorney dtd. 29/2/2001 executed by the plaintiffs in favour of the 1st defendant which was registered as Document No.324 of 2001 in the Sub Registrar as valid and to cancel sale deed dtd. 10/1/2008 executed by the 6th defendant as power of attorney agent of the 4th defendant in favour of the 7th defendant and registered as Document No.198 of 2008 in the Sub Registrar Office, Sembiyam and to direct the defendants to handover possession of the suit schedule properties to the plaintiff and in default to pay a sum of Rs.90.00 Lakhs together with interest at 24% from 24/3/2005 till the date of payment and to grant permanent injunction restraining defendants from alienating the suit property and for costs of the suit.

(2.) There are three properties described as Schedule A, B and C in the schedule to the plaint. Schedule A is land bearing Plot Nos.A, B and C in Survey No.18/01 at Annai Velankanni Nagar Extension, Chennai - 600 051 totally measuring 6582 Sq.ft. Schedule B is land in Plot Nos.D and E again in Survey No.18/1, Annai Vellankanni Nagar Extension, Chennai - 600 051 measuring about 4425 sq.ft. Schedule C is land in Plot Nos.F and G also in Survey No.18/01 in Annai Vellankanni Nagar Extension, Chennai - 600 051 measuring 4993 sq.ft.

(3.) During the pendency of the suit, the plaintiff died and her legal representatives had been brought on record. Subsequently, 9th , 12th, 13th and 14th defendants were transposed as 4th, 5th, 6th and 7th plaintiffs by order dtd. 28/8/2024 in A.No.3587 of 2024.