SAMRATCHANA TRUST Vs. MAGAN SINGH

JUDGEMENT

(1.) THIS order shall govern all the above four appeals.

(2.) O. S. A. NOS. 227 and 228 of 2006 have arisen from the common order of the learned Single Judge whereby Application No. 289 of 2003 filed by the Official Assignee seeking to declare the sale deed dated 24. 7. 1985, as null and void, was dismissed, while Application No. 290 of 2003 filed by one Sujatha Haranth seeking to review or rescind or vary the order made in Application No. 68 of 2000 insofar as the immovable property bearing No. W-7 North Main Road, Western Extension, Anna Nagar, Chennai, was allowed.

(3.) O. S. A. NO. 138 of 2003 has been brought forth by the appellant namely Samratchana Trust against the order of the learned Single Judge made in Application No. 68 of 2000 issuing directions to the Official Assignee to administer the trust properties. While allowing that application, the learned Single Judge has also issued a direction to the second respondent therein namely C. N. Sivasankaran, to surrender his passport. Aggrieved over the same, the said Sivasankaran has brought forth O. S. A. No. 141 of 2003.