P.PERUMAL Vs. PALANICHAMY

JUDGEMENT

(1.) This Second Appeal is filed against the judgment and decree, dtd. 2/11/2012 passed in A.S.No.5 of 2011 by the Fast Track Court-cum-Additional District Sessions Judge, Dindigul, reversing the judgment and decree dtd. 24/8/2010 passed in O.S.No.108 of 2007 on the file of the Sub Court, Palani.

(2.) The appellants are the defendants in O.S.No.108 of 2007 on the file of the Sub Court, Palani. The respondents are the plaintiffs in that suit.

(3.) The respondents/plaintiffs have filed the suit for partition, permanent injunction and to cancel the settlement deed, dtd. 23/7/1963, executed by Palanichamy in favour of 1st defendant as it is not legally valid.