CHANDRASEKHARA IYER Vs. SIVARAMAKRISHNA IYER

JUDGEMENT

(1.) This is an appeal by the 1st defendant against the decree and judgment of the learned Subordinate Judge, Palghat in O. S.13 of 1951.

(2.) The suit was for a declaration that the alienation dated 1-8-43 by the 2nd defendant in favour of the 1st defendant was not valid and binding upon the reversioners to the estate of deceased Srinivasa Iyer, after the lifetime of his widow, the 2nd defendant.

(3.) The plaintiff and the 3rd defendant are the divided brothers of one Srinivasa Ayyar, the deceased husband of the 2nd defendant. Srinivasa Ayyar was an employee of the Central Bank of India and he died in October 1942.