(1.) HEARD. Admit.
(2.) THE following substantial question of law is framed for a decision:
(3.) APPELLANT and the first defendant (who died pending the first appeal) contended that Ramaswamy Iyer got title and possession of the suit property as per Ext.A1, Will No.16 of 1982 and that the said Will could take effect only after his death. While so, Ramaswamy Iyer executed Ext.B2, Will No.35 of 1995 cancelling Ext.A1 (Will No.16 of 1982). Ramaswamy Iyer allotted 24 cents to the first respondent for enjoyment till his death and thereafter it devolved on Kanchi Kamakodi Madom (respondent/third defendant represented that Madom). It is the further case that Ramaswamy Iyer sold 14 cents to the appellant as per Ext.B31, assignment deed No.2798 of 2003 and thus appellant is in possession of the said property.