MANONMANI Vs. K. PALANIVELU AND ORS.

JUDGEMENT

(1.) THE plaintiff in O.S. No. 746/2010 on the file of the learned Principal Subordinate Judge, Tiruppur is the appellant herein and the respondents are the defendants. The said suit was filed for declaration that the Release Deed dated 01.09.2006 registered as Document No. 7540/2006 on the file of the Sub -Registrar, Avinashi, executed by the plaintiff in favour of the defendants is null and void. By decree and judgment dated 11.03.2011, the trial court decreed the suit as prayed for. As against the same, the respondents herein filed an appeal in A.S. No. 56 of 2011. The learned II Additional District -cum -Sessions Judge, Tirupur, by decree and judgment dated 11.04.2014, allowed the appeal thereby reversing the decree and judgment of the trial court and dismissing the suit. As against the same, the appellant/plaintiff is before this Court with this Second Appeal.

(2.) THIS Second Appeal has come up before me today for admission. I have heard the learned Counsel for the appellant and I have also perused the records carefully.

(3.) THE case of the plaintiff is as follows: