KHURSHEED BANU Vs. OFFICIAL TRUSTEE OF TAMIL NADU

JUDGEMENT

(1.) THIS appeal is filed against the order dated 28. 03. 2008 made in Application No. 1218 of 2008 in O. P. No. 82 of 1943, in and by which the prayer of the appellant to direct the respondent to execute the sale deeds in respect of Door Nos. 20,19 and 18, C. N. K. Road, Triplicane, Chennai-5, and No. 49, Lal Mohammed Street, Triplicane, Chennai-5, as per the order, dated 30. 03. 1984, passed in Application No. 103 of 1984, was rejected by a learned single Judge.

(2.) THE facts as under :

(3.) THE respondent has filed written submissions, stating as follows :