SAKALAGUNA NAYUDU Vs. CHINNA MUNUSWAMI NAYAKAR

JUDGEMENT

(1.) This is an appeal by the defendants in the suit against a decree dated March 5, 1925, of the High Court of Judicature at Madras, which reversed a decree dated June 26, 1922, of the Subordinate Judge of Chingleput.

(2.) The suit was brought by the plaintiff in order to obtain a direction by the Court that the defendants should execute a conveyance of the property in suit in favour of the plaintiff and other consequent reliefs.

(3.) The learned Subordinate judge dismissed the suit with costs: the High Court allowed the plaintiff's appeal with costs and ordered the defendants to execute the conveyance in favour of the plaintiff as prayed, and gave other necessary directions in 1928 respect thereof.