SHOBANA JACQULINE Vs. ROSELY SILUVAIMUTHU

JUDGEMENT

(1.) The second defendant in O.S.No.15 of 2012 having suffered a decree for possession at the hands of the Courts below has come up with this second appeal.

(2.) The suit was filed by the plaintiff / first respondent herein seeking recovery of possession on the ground that the suit property belongs to her having been settled on her by her son / first defendant under settlement deed, dated 31.03.2003. It is the claim of the plaintiff that after the settlement, she has put up a construction and she had permitted his son and daughter-in-law to reside in the suit property. Contending that she had revoked the permission and required the defendants to vacate and hand over possession to her and the defendants have failed to comply with the demand, the plaintiff had come up with the suit.

(3.) The first defendant, who is the son of the plaintiff remained ex-parte.