DURAIRASAN Vs. D.KUPPUSWAMY

JUDGEMENT

(1.) The appellant is the plaintiff. The first respondent herein is the first defendant who is none else than the father of the plaintiff. The second and third defendants are Government officials. The appellant as the plaintiff filed the suit to declare the settlement revocation deed dated 23.08.2011 executed by the first defendant as null and void and for permanent injunction restraining the defendants 2 and 3 from registering the name transfer on the basis of the said revocation deed. The trial court decreed the suit in so far as the relief seeking for declaration is concerned and however, rejected the relief of injunction sought against the defendants 2 and 3 as not necessary. The first defendant preferred an appeal before the lower Appellate Court. The appeal was allowed thereby dismissing the suit.

(2.) The case of the plaintiff is as follows:

(3.) The case of the first defendant is as follows: