K. RAJA Vs. JOHN DANIEL

JUDGEMENT

(1.) The plaintiff is the civil revision petitioner before this Court, challenging the order passed in I.A.No.580 of 2011 in O.S.No.19 of 2009, dated 15.09.2011, on the file of the Subordinate Court, Poonamallee.

(2.) The case of the plaintiff is that he has filed the suit in O.S.No.19 of 2009 before the learned Subordinate Court, Poonamallee, for specific performance against the respondents/defendants, based on the sale agreement dated 04.10.2007. The defendants, who are the original owners of the property were denied the suit allegations set out by this petitioner/plaintiff.

(3.) When the agreement was in existence, the first defendant, who is the owner of the property only on pretext to cheat the petitioner/plaintiff had sold the suit property to the 3rd defendant Mr. P.C. Mohan Babu through the power of attorney the 2nd defendant herein, executed by the 1st defendant in favour of the 2nd defendant on 15.10.2007.