SUJATHA ELIZABETH PRASAD Vs. SHERMILA ANN SHERRY

JUDGEMENT

(1.) The property of an aged lady, whose mental health is now in question, is the subject matter of litigation between her siblings.

(2.) A land measuring 10 grounds and 2185 sq.ft in Old Survey No.447, R.S.No.3173/19,Kilpauk Village, Perambur-PurasawalkamTaluk, Chennai, was purchased by Mrs.Annamma Chinnan jointly with two other persons vide a registered sale deed dated 12.06.1958, which was subsequently partitioned vide two partition deeds dated 03.11.1958 and 04.10.1961. The result was that she became the absolute owner of 5525 sq.ft of land, on which she raised constructions.

(3.) Annamma has two daughters, who joined her as plaintiffs in the suit. Her son Chinnan Sherry passed away and was survived by a daughter, impleaded as the first defendant in the suit, while his widow was impleaded as the second defendant in the suit. Annamma is alleged to have executed a Settlement Deed duly registered on 15.8.2008 in favour of her granddaughter from her son, who in turn executed a Sale Deed dated 13.06.2011 in favour of defendants 3 to 6. It is the case of the original plaintiffs that no such settlement deed was ever executed by Annamma and her signatures were also forged.