SELVATHURAI PARAMANANTHAN Vs. KARTHIK PANDARATHIL @ KAUSHIK MENON

JUDGEMENT

(1.) This suit has been filed seeking a direction to cancel the Sale deed dated 29.01.2015 registered as document No.503 of 2015 on the file of the Sub-Registrar, Virugambakkam and another sale deed dated 09.01.2015, registered as document No.166 of 2015 on the file of the Neelangarai, which were executed in favour of the First defendant by the Second defendant.

(2.) The First defendant and the Second defendant remain set ex-parte who are son and father respectively.

(3.) It is the case of the plaintiffs that they are Sri Lankan born having Indian Origin and settled in United Kingdom since 1976. The First defendant became close to the plaintiffs whenever they visited Chennai. The first defendant had kept communication through E-mails, Phone Calls, Internet calls, and video conferencing with the plaintiffs.