SYED SULAIMAN SAHIB Vs. KADER IBRAHIM MEERAL BIVI

JUDGEMENT

(1.) THE plaintiff is the appellant. His suit for partition of his father's estate and for possession of 98 -616 share in those properties with past and future mesne profits was dismissed by the District Munsif of Tenkasi, which was confirmed on appeal by the District Judge of Tinevelly.

(2.) PLAINTIFF and defendants 1 to 7 are the children of one Sehu Mian Tharaganar by his three wives. On 9 -7 -1934, Sehu Mian executed Ex. D. 1, a gift deed in which he made various dispositions, the construction of which is one of the tasks in this appeal. He died in April 1941. Prior to his death, the plaintiff, who was one of the donees under the deed sold a portion of the properties under Ex. D. 2 for a sum of Rs. 200. In 1943, i.e., on 10 -3 -1943 the plaintiff alienated the other properties which were gifted to him under Ex. D. 1 for a sum of Rs. 2235, the sale deed being Ex. D. 3. Having sold away the properties which he got under the gift deed, he filed the suit, which has given rise to the present appeal, for the reliefs mentioned above.

(3.) THE plaintiff, who is dissatisfied with the decision of the District Judge has preferred the second appeal. In support of the appeal, various contentions were put forward by Mr. Ramachandra Aiyer.