G.KALKI RAJAN Vs. V.SREENIVASAN

JUDGEMENT

(1.) This appeal is preferred by the 3rd defendant against the decree in O.S.No.12561 of 2010 by the Additional District Judge (FTC-I), Chennai. The suit was laid to declare that the auction-sale of a suit property by the first and second defendants under Sec.69 of the Transfer of Property Act (hereinafter the TP Act) is invalid. The suit was decreed. And, the appellant is the successful bidder in the said auction.

(2.) The facts are :

(3.) The first respondent company, against which the allegations impugning the auction sale was directed, has strategized not to contest the suit as it chose not to file any written statement. So did the second defendant who is responsible for the proper conduct of the auction sale. It is made known here that, the effect of the strategy of the first defendant to stay away from contesting the suit will echo at different places in the discussions to follow.