P RUKUMANI Vs. AMUDHAVALLI

JUDGEMENT

(1.) This Appeal has been filed by the appellants P.Rukumani, P.Rangasamy, P.Velusamy and P.Maruthachalam aggrieved by the Order of the learned Single Judge dated 07.09.2017 in W.P.No. 6329 of 2009 filed by one Amudhavalli, Manonmani and H.Jayakumar against the Sub Registrar, Coimbatore and the present four appellants and also against K.Pandian, husband of respondent No.1 Amudhavalli and D.Saravanan, the subsequent purchaser and R.Balasubramaniam, subsequent agreement holder of D.Saravanan.

(2.) The Writ Petition was filed by Amudhavalli, Manonmani, H.Jayakumar, seeking cancellation of cancellation Deed dated 25.09.2007 by which the Sale Deed dated 09.03.2005 in favour of the respondents on the ground that the respondent No. 5 K.Pandian, husband of Amudhavalli, had misused the Power of Attorney given to him by the present Appellants and he executed the Sale Deed in question on 09.03.2005 in favour of his own wife Amudhavalli and two others. The said sale deed dated 09.03.2005 was therefore cancelled by them on 20th September 2007. The said Cancellation Deed was offered for registration before the Sub Registrar, Coimbatore and was also registered. This registration was challenged by the writ petitioners Amudhavalli and two others before the learned Single Judge. The learned Single Judge allowed the Writ Petition filed by the said writ petitioners with the following observations:-

(3.) Aggrieved by the same, the appellants herein P.Rukumani and others have filed the present Writ Appeal.