L. PANDURANGAN Vs. S. JAGANATHAN AND ORS.

JUDGEMENT

(1.) Aggrieved over the judgment and decree dtd. 28/10/2011, passed in O.S. No.104 of 2009, on the file of the Principal District Court, Namakkal, the third defendant has preferred the first appeal.

(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial Court.

(3.) Suit for directing the defendants 1 and 2 to take the actual possession of the suit properties and deliver the same to the plaintiff or in the alternative pass a decree directing the defendants 1 and 2 to repay the suit amount with interest on the sale amount at 18% per annum from the date of the suit till realisation and costs.