D K RAMAKRISHNAN Vs. P LAKSHMI ANIMAL DIED

JUDGEMENT

(1.) FIRST defendant died after the judgment of the lower appellate court. Legal representatives of deceased first defendant in O.S.No.352 of 1973, on the file of III Additional Sub Court, Madurai, are the appellants.

(2.) PARTIES herein will be referred according to their rank in the suit.

(3.) THE various circumstances mentioned in the cancellation deed were all found to be not correct and it was found that it was only because of the strained relationship between the brother and sister, she happened to execute Ex.B-1 cancellation. THE suit was decreed as prayed for.