S.M.SUBRAMANIAM,J. - (1.) The unilateral cancellation of Settlement Deed in document No.2896/2012 dated 22.08.2012 and further execution of a Deed of Settlement dated 22.08.2012, registered as document No.2897/2012 on the file of the 2nd respondent, are under challenge in this writ petition.
(2.) The learned counsel, appearing on behalf of the writ petitioner, states that the original Settlement Deed was registered on 10.03.1986, in favour of one Mr. K.R.Damodharan. Thereafter, the said K.R.Damodharan executed a Settlement Deed in favour of his daughters D.Kirthika and D.Jananni, on 02.02.2011. Subsequently, the Settlement Deed in favour of the writ petitioner Smt. D.Janani, daughter of Mr. K.R.Damodharan, had been registered on 02.02.2011 itself. The Settlement Deed registered in favour of the 4th respondent Shri K.R.Damodharan was canceled on 22.08.2012.
(3.) The learned counsel for the petitioner states that the Deed of Settlement was registered in favour of her father K.R.Damodharan, on 10.3.1986 and the Settlement Deed is canceled unilaterally in the year 2012, after a lapse of 26 years from the date of registration of the Settlement Deed. Canceling the Settlement Deed registered in favour of the father of the writ petitioner Shri K.R.Damodharan, another Settlement Deed in favour of the respondents 4 to 6 by the third respondent on 22.08.2012.;