- (1.) This is a second appeal by the defendant nos. 1 and 2 against a judgment of affirmance.
(2.) Both the courts below concurrently decreed the suit in part and declared that the plaintiff no. 1 had a right of residence in the suit premises till her marriage. The defendants were restrained from interfering with her right in the suit premises. The courts below, further, declared that the deed of settlement dated August 14, 1964 (registered on October 6, 1964) would prevail and the subsequent deed of settlement dated June 9, 1969 was not binding upon the plaintiffs as it was obtained fraudulently.
(3.) The plaintiffs-respondents instituted the suit, inter alia, for partition, injunction along with other consequential prayers.;