R. KANNIAMMAL Vs. PREMA,

JUDGEMENT

(1.) THE plaintiff is the appellant.

(2.) THE suit filed by the plaintiff is one for declaration that she is entitled to the suit property and for recovery of possession.

(3.) THE defendants 1 and 2, in their written statement, have stated that the sale executed by the 3rd defendant in their favour is true and valid and same was for consideration. The 3rd defendant with the sale consideration of the suit property, had purchased another property in favour of his minor son. The plaintiff had wholeheartedly executed the gift deed in favour of her minor son and the same was accepted by the 3rd defendant, as the guardian of minor son and he had been in possession of the same. The defendants deny the trespass alleged against them.