G.CHANDRASEKAR Vs. PONNUTHAI

JUDGEMENT

(1.) Whether the plaintiffs are entitled to the relief of declaration of title to the suit property as prayed for.

(2.) Whether the first defendant had any right to cancel the Settlement Deed dated 18.02002 registered as Document No.487 of 2002 in the office of the Sub Registrar, Anna Nagar.

(3.) Whether the Cancellation Deed dated 20.04.2007 registered as Document No.1538 of 2007 executed by the first defendant is valid and binding on the plaintiffs.