SEKAR Vs. GANESAN

JUDGEMENT

(1.) These Civil Miscellaneous Appeals have been filed to set aside the order of remand passed by the learned Additional Subordinate Judge, Thanjavur, in A.S.Nos.50 & 51 of 2011, dtd. 28/3/2012 by setting aside the Judgment and Decreetal order in O.S.Nos.114 & 274 of 2008, dtd. 21/3/2011 on the file of the learned District Munsif Court, Thanjavur,

(2.) The parties are referred to as per the rank mentioned before the Court below.

(3.) Originally, the suit in O.S.No.114 of 2008 was filed to declare that the settlement deed executed by the 1st and 2nd defendants in favour of the 2nd defendant, dtd. 29/6/2007 as Null and Void.