M R MURALIDHARAN Vs. NALINI

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed by the third defendant in the suit in O.S.No.93/2005, against the fair and decretal order dated 24.04.2008, made in I.A.No.16512/2007, in O.S.No.93/2005 by the 7th Assistant City Civil Judge, Chennai.

(2.) THE suit in O.S.No.93/2005 has been filed by the first and second respondents herein/the plaintiffs to set aside the Settlement Deed dated 25.06.2004, registered as Doc.No.2601 of 2004 on the file of the Sub Registrar Office, Purasaiwakkam, as a fraudulent transfer.

(3.) ACCORDING to the plaintiffs, the first defendant is a chronic alcoholic and taking advantage of his condition, the second defendant has made the fraudulent transfer only to defeat and deny the lawful rights of the plaintiffs. Hence, challenging the above Settlement Deed, the above suit has been filed by the plaintiffs.