R. VIKRAM Vs. S. LATHA MAHESWARI @ LATHA

JUDGEMENT

(1.) The defendants in O.S.No.97 of 2013 on the file of the III Additional District and Sessions Court, Coimbatore, aggrieved by the judgment and decree dtd. 12/4/2018 are the appellants herein.

(2.) Pending the appeal, the 2nd appellant / 2nd defendant died and his legal representatives had been impleaded as 3rd to 5th appellants.

(3.) The respondent herein / plaintiff had filed O.S.No.97 of 2013 seeking a judgment and decree to set aside a sale deed dtd. 11/3/2010 registered as Doc. No.944 of 2010 executed by the 1 st appellant / 1st defendant in favour of the 2nd appellant / 2nd defendant as sham and nominal and in the alternate seeking a direction to pay the sale consideration of Rs.24,13,500.00 together with subsequent interest at 18% per annum which amounted to Rs.37,03,697.60 and also for subsequent interest and for costs of the suit.