NANU PILLAI Vs. MANIARU

JUDGEMENT

(1.) This appeal is filed by defendants 10, 17, 55, 66, 69 and 70 against the judgment and decree of the District Judge of Quilon in O.S. 98 of 1100 on his file. The suit was by certain junior members of a Malayala Brahmin Illom for removal of the 1st defendant a Karnavan from management for declaration of the 2nd defendant, the senior ananthiravan as unfit for managership, and for setting aside as many as 43 alienations of family properties made by defendants 1 and 2 in conjunction with certain other members of the family.

(2.) The District Judge first disposed of the suit decreeing the same as sued for except in respect of some of the alienations. At the instance of some of the defendants alienee, the decree was set aside in part and the suit was restored to file and was again disposed of by the learned Judge by the decree dated 21st Kumbhom 1121, against which this appeal is filed.

(3.) It was represented before us by both sides that the appeal, in so far as it related to the 10th defendant appellant, may be dismissed as he has adjusted the matter with the plaintiffs- respondents out of court and certain registered documents have been produced to evidence the adjustment. The appeal is accordingly dismissed so far as it relates to the 10th defendant appellant.