M DHANASEKARAN Vs. S KRISHNAN

JUDGEMENT

(1.) BY consent of both the counsel, both the Original Side Appeals themselves are taken up for consideration.

(2.) THIS judgment shall govern these two appeals, which challenge the common order of the learned Single Judge of this Court made in three applications, namely O.A.No.1261 of 2007 and A.Nos.8011 and 8012 of 2007.

(3.) THE Civil suit in C.S.No.1007 of 2007 was filed by the appellant herein, seeking declaration that the sale deed, dated 6.8.2007 was obtained from the plaintiff in favour of the first defendant by fraud, force and coercion and hence it has got to be set aside, along with the consequential relief.