S RAMAMURTHY Vs. S PARTHASARATHY, A RAMASWAMY ALIAS S RAMASWAMY, S KANNAN, K S RADHAKRISHNAN, S KRISHNAMURTHY

JUDGEMENT

(1.) The second defendant in the suit filed this appeal as against the judgement and decree dated 31.8.2007 passed by the learned Fast Track Court Judge (Fast Track Court No.1), Chennai, in O.S.No.4428 of 2001, which was filed by the plaintiffs for recovery of possession and also for cancellation of the settlement deed dated 15.3.2002, executed in favour of the defendants.

(2.) The parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) A summation and summarisation of the relevant facts absolutely necessary and germane for the disposal of this appeal would run thus: