KANNIAMMAL Vs. AMMAKANNU AMMAL

JUDGEMENT

(1.) On the main question in this case, viz., whether the house was the property of Munisami at the time of his death, we are clearly "of opinion that the Judgment of the City Civil Judge is against the weight of evidence.

(2.) The two witnesses who at the trial said that the house was bought in the name of Munisami, benami told a contradictory story at a previous trial, and it is quite beside the point to say that the precise question now in issue was not then in issue,. The two stories are irreconcilable.

(3.) The recital in the sale-deed of 29 March 1897 refers to the debts contracted by the vendor's father and makes no reference to any claim to the house as the property of the vendor independently of her father.?