MADAPPA Vs. MUDUMALLAMMA

JUDGEMENT

(1.) These appeals are heard together since they involve common questions of law. In order to understand the said questions, it is necessary to state the relevant facts.

(2.) I shall first state the necessary facts relating to Second Appeal No. 243/1960. The appellants are defendants. Respondent-plaintiff, since deceased and now represented by her legal representative, instituted O.S. No. 174/52 in the Court of the Principal District Munsiff, Kollegal, for a declaration of her ownership to and possession of items 1 and 2 of the suit schedule properties. She also claimed past and future mesne profits and prayed that a charge be created over items 3 to 6 of the suit schedule properties for payment of the same. The value of the suit for purposes of jurisdiction was stated to be Rs. 1,221-4-0.

(3.) Defendants denied her claim. The learned District Munsiff decreed the suit on 18-8-1954.