(1.) COMPANY Application No.82 of 2009 is filed by the applicant, Mr.R.Vijayaumar seeking permission to him to institute the intending suit in respect of the property situate at Kazhipattur Village comprised in Survey No.1, 45 Cents, Survey No.3, 35 Cents, Survey No.22/1, 85 Cents, S.No.3, 120 Cents in all measuring an extent of 2.85 Acres situate in Kancheepuram District, which is the subject -matter of sale in C.A.No.211 of 2003 in C.P.No.130 of 1999.
(2.) IN respect of the second respondent (company in liquidation), Mr.M.Ravindran, learned Senior Advocate has been appointed as an Administrator and he is taking steps to find out the various properties belonged to the company, the rights and liabilities, and is administering the assets along with the Official Liquidator. The learned Administrator has filed C.A.No.241 of 2009 for a direction against the said Mr.R.Vijayakumar to hand -over documents pertaining to the land in Survey No.19/2D measuring 20 Cents at Kazhipattur Village, Chengalpet Taluk, Kancheepuram District.
(3.) THE applicant in C.A.No.82 of 2009 is stated to have been the owner of 15 Acres of land in Kazhipattur Village and 50 Cents of land in Muthukkadu Village, having acquired 5.28 Acres in Kazhipattur Village and 50 Cents in Muthukkadu Village under a registered sale deed dated 17.2.1986, and the remaining extent at Kazhipattur Village, comprised in various survey numbers, was acquired by M/s.Goodluck Inn Private Limited, represented by its Managing Director, Mr.R.Vijayakumar.