GEETHA Vs. D RAMALINGAM

JUDGEMENT

(1.) Even though the Civil Miscellaneous Petition has been posted before this Court, the Appeal Suit itself has been taken up for hearing.

(2.) Heard the learned Counsel appearing for the appellant.

(3.) The plaintiff is the appellant before this Court, who filed a suit for partition of 6 items of the suit schedule property and for declaration that the settlement deed dated 29.07.2013 executed by the 1st respondent/1st defendant in favour of the 2nd respondent/2nd defendant, settling the 1st item of suit schedule property as null and void and for permanent injunction. The suit has been filed against the 1st respondent/father, 2nd respondent/brother and 3rd & 4th respondents/sisters. The 5th respondent is the Sub-Registrar, Kodambakkam, Chennai-04.