MUNNI B THACKER Vs. V M VAIRAMUDI CHETTY

JUDGEMENT

(1.) Heard Mr.T.P.Sankaran for the appellant.

(2.) The appellant in the above second appeal is the first defendant in O.S.No.2750 of 1982, on the file of the learned XIV Assistant Judge, City Civil Court, Madras, laid by the first respondent herein for:

(3.) According to the first respondent/plaintiff, the suit property originally belonged to one Manickasamy Chetty, who had adopted the first respondent/plaintiff by custom and usage, since he had no issues. The first respondent/ plaintiff further contends that Manickasamy Chetty executed a will dated 17.3.1938, marked as Ex.A31, in respect of the suit property and other properties, giving life interest to his wife Dhanammal as well as to his sister Visalakshi Ammal, who is nonetheless, the mother of the first respondent/plaintiff and to his another sister viz., Pappathi Ammal.