K.S.GITA Vs. BEENA KOSARAJU

JUDGEMENT

(1.) This OSA has been filed challenging an order passed on 25/4/2025 in A.No.5572 of 2024 in C.S.No.76 of 2009 filed by R1. The Suit has been filed seeking a judgment and decree against the respondents as follows:

(2.) The relationship inter se the parties is that the appellant, R1 and R2 are siblings and R3 and R4 are their niece and nephew, the children of their deceased brother. The learned Judge has, under the impugned order issued directions pursuant to the sale of property at 195, St.Mary's Road, Alwarpet, Chennai 600 018. (Property/property in question).

(3.) The order directing sale of that property and subsequent orders have not been challenged, and instead, what has been challenged, is only order dtd. 25/4/2025, where, post-sale certain directions had been issued to the Advocate Commissioner, inter alia, for receipt of consideration and deposit thereof, and execution of sale deed in favour of the successful auction purchaser.