RAMACHANDRAN Vs. BABY

JUDGEMENT

(1.) The defendants in O.S.No.299 of 1984 on the file of District Munsif, Attur are the appellants before this Court.

(2.) The suit is one for declaration of the plaintiffs' title to the suit property and for recovery of possession.

(3.) The case of the plaintiffs in brief is as follows: The first plaintiff, Munusamy Naidu (since deceased) was the absolute owner of the suit property and out of pressure and coercion, the first plaintiff executed a settlement deed dated 14.05.1980 in favour of the first defendant and the same was cancelled by the first plaintiff on 15.05.1980 itself. The suit property is the house property and possession was not handed over by the first plaintiff to the first defendant.