DR. M. MEERA Vs. P. VENKATESAN

JUDGEMENT

(1.) This Civil Revision Petition has been filed under Article 227 of the Constitution of India to set aside the Judgment and Decree of the First Appellate Court in A.S. No.15 of 2020 on the file of the VI Additional City Civil Court, Chennai.

(2.) In this Revision, the Petitioner challenges the Judgment and Decree of the First Appellate Court mainly on the ground of Fraud played on the Court by the parties. Further, the Judgment does not even contain any reasons and without making them as parties, the Judgment is sought to be implemented against the Revision Petitioners, who are the purchasers of the apartments in the year 2010 & 2011 legally.

(3.) The following facts are necessary for disposal of this case. Originally the subject property was purchased by one Rathinam on 26/8/1985 vide Document No.2807 of 1985. After the purchase, he has settled the property in favour of his wife vide Document No.1374 of 2010 on 15/2/2010. Pursuant to the said Settlement, his wife has executed a Power of Attorney in favour of one Loganathan vide registered Document No.880 of 2010. Pursuant to the same, Sale Deed was executed in favour of one D. Ramamoorthy vide Document No.6210 of 2010. The said Ramamoorthy decided to develop Apartments and appointed one K. Kadhirvelu and S.Anandan, through Document No.1265 of 2010. Thereafter, the Revision Petitioners have purchased the property through various documents ranging from 22/10/2010 till 9/5/2011 based on the Power of Attorney executed in favour of the Developer.