A K BALASUNDARAM Vs. KRUBA

JUDGEMENT

(1.) THE present Civil Revision Petition is directed against the fair and decreetal order of the learned District Munsif-cum-Judicial Magistrate, Ambattur dated 20.6.2008 made in LA. No. 1777 of 2007 in O.S. No. 1238 of 1997.

(2.) THE said suit has been originally filed by the deceased A.K. Balasundaram. After his demise, the petitioners have been brought on record. THEy are the petitioners herein and the defendant thereon is the sole respondent herein.

(3.) IT is the case of the original deceased plaintiff that an unconditional and irrevocable settlement deed was executed in his favour on 10.12.1982 and 28.8.1986. While so, subsequent to the filing of the suit, the petitioners came to know about the cancellation of the settlement deed and execution of the sale deed in favour of the respondent. The said cancellation is null and void and not binding on the petitioners and the subsequent sale is also null and void. Hence, they filed an application for amendment of the pleadings.