STATE OF TAMIL NADU Vs. B. JANARDANAN

JUDGEMENT

(1.) In this Second Appeal, challenge is made to the judgment and decree dtd. 22/11/2013 made in A.S.No.23 of 2011 on the file of the Sub-Court, Gudiyatham, Vellore District, confirming the judgment and decree dtd. 8/2/2010 made in O.S.No.608 of 1996 on the file of the District Munsif Court, Gudiyatham, Vellore District.

(2.) The defendants in O.S. No.608 of 1996 are the appellants in the present appeal. The respondents, as plaintiffs, filed the above suit for declaring the gift deed dtd. 10/4/1985 as void ab initio and for permanent injunction.

(3.) For the sake of convenience, the parties herein after are referred to their nomenclature before the trial Court.