R VITTA BAI Vs. T LOGAMBAL

JUDGEMENT

(1.) DEFENDANTS are the appellants.

(2.) THE first respondent filed a suit for recovery of possession of the suit property and for damages. THE case of the first respondent was that the suit properties originally belonged to Rajamanickam Mudaliar and on 2.5.1983, the said Rajamanickam Mudaliar executed a registered settlement deed in respect of the suit property in favour of the first respondent viz., his daughter and that settlement deed was acted upon and under the settlement deed, she became the absolute owner and she also took possession of the property and the first defendant Mohanan was allowed to reside in the property as he happened to be the son of Rajamanickam Mudaliar and later, he started questioning the title of the first respondent and the first defendant was also aware of the settlement deed executed by Rajamanickam Mudaliar in favour of the first respondent and therefore, the suit was filed for recovery of possession of the suit properties.

(3.) AT the time of admission of the second appeal, the following substantial questions of law were framed:-