KAMALAMMAL Vs. PARVATHI AMMAL

JUDGEMENT

(1.) 1. Defendants 1 to 4 are the appellants.

(2.) THE case of the plaintiffs is as follows:

(3.) POINTS that arise for determination are whether the settlement deed dated 5.1.1971 was not validly executed and whether the plaintiff is entitled to recovery of possession, accounting and mesne profits.