N.NAGARAJAN Vs. SCHEKAR RAJ

JUDGEMENT

(1.) Saint Thiruvalluvar, the Great Tamil Poet had epitomized the role of a son in a couplet as follows:- [xxxxxxxx]

(2.) The unfortunate parents are the appellants before this Court. The challenge in this Second Appeal is to the Judgment and Decree in A.S.No.172 of 2018 on the file of the III Additional City Civil Court, Chennai in and by which the learned Judge has reversed the Judgement and Decree of the Trial Court. It is necessary to allude to the facts which has culminated in the filing of the above Second Appeal and for ease of understanding the parties are referred to in their same litigative status as before the Trial Court.

(3.) The plaintiff who is the eldest son of the defendants had filed the suit O.S.No.6570 of 2014 on the file of the VIII Assistant City Civil Court, Chennai for a declaration that the deed of cancellation of settlement deed dtd. 27/3/2014 in Document No.1475 of 2014 on the file of the Sub-Registrar, Konur is null and void and not binding on the plaintiff and also for a permanent injunction restraining the defendants, their men or agents or anybody claiming under them from in any manner interfering with the right, title, interest and possession of the plaintiff. In and by the above deed the settlement deed dtd. 23/1/2012 registered as Document No.256 of 2012 on the file of the very same Sub-Registrar was cancelled.