THANGAPANDIYAN Vs. JAYALAKSHMI

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dtd. 25/1/2019 rendered by the learned I Additional District Judge, Salem, in O.S. No.311 of 2013.

(2.) The plaintiff instituted the suit seeking to set aside the sale deed dtd. 4/10/2013 executed by the second defendant in favour of the third defendant and registered as Document No.6407 of 2013, and for a further declaration that the sale agreement dtd. 4/10/2013 entered into between the first and third defendants and registered as Document No.6409 of 2013 on the file of the Sub-Registrar Office, Sooramangalam, is null and void, together with consequential reliefs.

(3.) For the sake of convenience, the parties are hereinafter referred to in accordance with their respective ranks before the trial Court.