PARADESI Vs. THAMARAI VADIVU

JUDGEMENT

(1.) THIS second appeal is focussed as against the judgment and decree dated 15. 10. 1999 made in A. S. No. 34 of 1996 on the file of the Principal Sub Court, tirunelveli, confirming the judgment and decree dated 17. 11. 1995 made in o. S. No. 632 of 1987 on the file of the Additional District Munsif, Tirunelveli.

(2.) A re'sume' of facts absolutely necessary and germane for the disposal of this second appeal as stood exposited from the records could be portrayed thus: the respondents herein filed a suit in O. S. No. 632 of 1987 on the file of the Additional District Munsif, Tirunelveli, praying to declare them as the absolute owners of the immovable property described in the schedule of the plaint and for delivery of possession and other consequential reliefs.

(3.) THE quintessence of the case of the plaintiffs is that one Malaiyandi, in respect of the suit property executed a settlement deed dated 11. 11. 1960 in favour of his paternal grand son Shanmugasundaram, so to say, the son of the defendant Paradesi. The first plaintiff happened to be the wife of the deceased shanmugasundaram, the second plaintiff is their minor daughter.