MUHAMMAD BEARY Vs. C S MAHADEVA SINGH

JUDGEMENT

(1.) This is an appeal by the 1st defendant against the decree and judgment of the learned Subordinate Judge of South Kanara passed in O. S.141 of 1954.

(2.) The short point for consideration in this appeal is about the nature of the estate taken by the 2nd defendant under the Registered Settlement deed, Ext. B 1, executed in her favour by her mother.

(3.) The learned Subordinate Judge has held that the 2nd defendant gets only a life estate under Ext. B1 and her sons the plaintiff and defendants 3 to 6 get a vested remainder.