V R MUKUNTHAN Vs. D SAMPATHKUMAR

JUDGEMENT

(1.) These appeals have been filed against the common orders passed in A.Nos.220/2014, 234/2014 & 236/2014 in I.P.No.47/2011 dated 03.03.2017.

(2.) The facts in brief:

(3.) The learned Single Judge by a Common Order dated 03.03.2017 was pleased to hold that the first respondent is bonafide purchaser, and therefore the sale made in his favour cannot be set aside and also directed the Official Assignee to hand over possession of the property to the first respondent.