GUNASEKARAN Vs. RAMASWAMY (DIED)

JUDGEMENT

(1.) The present second appeal is filed against the concurrent decision of both the courts below by the 2nd defendant and the legal heirs of the first defendant in O.S.No.221 of 1988 on the file of the Principal Sub Judge, Pondicherry, who are also the appellants in A.S.No.95 of 1991 on the file of the II Additional District Judge, Pondicherry.

(2.) The respondents/plaintiffs filed a suit in O.S.No.221 of 1988 before the Principal Sub Judge, Pondicherry to declare that the settlement deed dated 26.05.1986 (Ex.A4) as null and void in respect of 3/4th share of the respondents/ plaintiffs property and also for a partition of the suit property into four equal shares and to allot three such shares to the respondents/plaintiffs.

(3.) The case of the respondents/plaintiffs is summarised below.