FEDERAL BANK LTD Vs. CHINNAMALAR PLANTATION PVT LTD

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the order and decreetal order, dated 03.03.2015, made in I.A.No.176 of 2013 in O.S.No.120 of 2010, on the file of the I Additional District Court, Tirunelveli.

(2.) The petitioner is the 9th defendant in the suit in O.S.No.120 of 2010 and 9th respondent in I.A.No.176 of 2013 on the file of the I Additional District Court, Tirunelveli. The first respondent is the plaintiff in the said suit and petitioner in the said I.A. The respondents 2 to 9 are defendants 1 to 8 in the suit and respondents 1 to 8 in the I.A. The first respondent filed the suit for declaration to declare the sale deed, dated 22.06.2007, bearing Document No.1339/2007, registered at Sub-Registrar Office, Tisayanvilai, as null and void and for permanent injunction.

(3.) The petitioner filed written statement in the month of January 2011 stating that the respondents 2 to 7 through their Power Agent, the 8th respondent herein, sold the property to the 9th respondent, by the deed of sale, dated 18.06.2007. The 9th respondent mortgaged the properties, purchased by him, with the petitioner and borrowed a sum of Rs.1 Crore. The respondents 2 to 7 are owners and appointed the 8th respondent as their Power Agent, who sold the property to the 9th respondent.