PANKAJAKSHAN PILLAI Vs. LEKSHMI AMMA

JUDGEMENT

(1.) Both these appeals by two sets of defendants raise the same question, viz., as to the nature of the estate taken by the 6th defendant, the mother of the 1st plaintiff under Exts. E and F dated 6-2-1079 and 22-10-1081 respectively.

(2.) The short points leading up to this litigation by the 1st plaintiff are as follows:

(3.) According to the plaintiff, in view of the fact that the said properties are the sub tarwad properties in the hands of her mother, the 6th defendant has no power to execute a gift deed of the same and as such the gift deed is not valid and binding on her. Therefore the suit was to set aside this gift deed evidenced by Ext. K.