KANTILAL Vs. INDIAN OVERSEAS BANK

JUDGEMENT

(1.) The appellants have filed I.A.No.3 of 2024 for withdrawal of the Appeal Suit.

(2.) The appellants were the plaintiffs in a Suit filed before the Trial Court for declaration that the appellants are the absolute owners of the suit schedule properties and are in exclusive possession over the same. The appellants also prayed for restraining the defendant No.4/Indian Overseas Bank from proceeding with the sale of the suit schedule properties.

(3.) The respondent No.1 in the appeal i.e., Indian Overseas Bank is the defendant No.4 and the other 3 respondents in the appeal are the defendant Nos.1-3 in the Suit.