M. RAJESWARI Vs. IDHAYATHULLAH

JUDGEMENT

(1.) This Second Appeal is preferred by the plaintiffs against the concurrent finding of the Courts below.

(2.) The case of the appellant as pleaded in his plaint is as under:-

(3.) Padmanaba Mudaliar remained bachelor and bequeathed his half share to his brother Madhava Mudaliar. On the death of Madhava Mudaliar in the year 1962, the entire extent of 1 acre 35 cents of land inherited by his wife, two sons and two daughters. The daughters of Madhava Mudaliar released their right in favour the plaintiffs 1 and 2. In the suit portion, three shops were constructed by plaintiffs 1 and 2. One shop is let out to the 3rd plaintiff, one shop to the 4th and 5th plaintiff. The third shop is let out to the second defendant. The property is duly assessed to tax and provided with electricity and water connection.