MOHAMMED YUSUF Vs. AMEER MAIDEEN

JUDGEMENT

(1.) THIS appeal is directed as against the judgment and decree dated 03. 11. 1999 passed in A. S. No. 118 of 1999 on the file of the Principal District judge, Pudukottai reversing the judgment and decree dated 25. 06. 1999 passed in o. S. No. 50 of 1997 on the file of the learned District Munsif, Aranthangi.

(2.) THE parties are referred to hereunder in the same order as they were arrayed before the trial Court.

(3.) BROADLY but briefly the case of the plaintiff could be portrayed thus: the plaintiff, viz. , Ameer Maideenis the father of the second defendant viz. , Ayisha Ammal and father in law of the first defendant viz. , Mohammed yusuf. The first defendant executed Ex. B1 the settlement deed dated 30. 05. 1977 (Ex. A2 is the certified copy of Ex. B1) in favour of the defendants.