SELVARAJ Vs. CHENNASAMY GOUNDER

JUDGEMENT

(1.) The petitioners are the defendants and the respondent is the plaintiff (In the cause title in this Civil Revision Petition, the petitioners have been wrongly named as plaintiffs and the respondent has been named as defendant).

(2.) The respondent/plaintiff filed a suit for declaration of title to the suit properties as against the petitioners/defendants.

(3.) The second petitioner/second defendant filed a written statement claiming that the suit properties were given to her by her grandfather by way of settlement deed. Her grandfather Krishna Gounder settled the property, which is admittedly ancestral, by execution of a settlement deed. At the time of execution of the said settlement deed, his first wife's son was alive. Since the settlement deed was executed during the life time of male member, the deed is void.