B.PARAMESHWARI Vs. M.KARTHIKEYAN

JUDGEMENT

(1.) Defendants 1 to 4 in O.S.No.397 of 2011 on the file of the Principal District Munsif Court, Madurai, are the appellants herein.

(2.) The suit was laid for cancellation of Ext.A5 to Ext.A7-settlement deeds executed by the first defendant in favour of her children, defendants 2 to 4. The suit was dismissed, aggrieved by which decree the plaintiff preferred A.S.No.75 of 2013 before the Principal Subordinate Court, Madurai, where fortune shifted to the plaintiff and the suit came to be decreed. Hence, defendants 1 to 4 are before this Court. For narrative convenience, the parties are referred to by their rank before the trial Court.

(3.) The facts on which the plaintiff rests his cause of action may be briefly stated: