DAMODARAN Vs. CHELLAPPAN

JUDGEMENT

(1.) THE respondents appear through counsel.

(2.) THE challenge in this original petition is to Ext.P3, order dated

(3.) THE 1st respondent contended that mother of petitioners 2 to 6 had executed a gift deed on 04.10.2012 concerning her share in the suit property in favour of the 2nd respondent.