AMMAYEE AMMAL Vs. PACHAIYAMMAL AND ORS

JUDGEMENT

(1.) The present second appeal has been preferred by the unsuccessful first defendant, who is suffering loss at the hands of the plaintiffs/respondents 1 to 3 herein.

(2.) A brief fact leading to filing of this second appeal, is as follows:

(3.) The first appellate Court held that there was no infirmity in the finding given by the trial Court that Ammayee Ammal/appellant/first defendant, the third wife of the deceased Arumuga Mudaliar, was bequeathed 'B' schedule property giving life estate to Ammayee Ammal/the appellant/first defendant, and then Pachaiyammal/first respondent/first plaintiff and the respondents 4 to 8/defendants 2 to 6 under Ex.A.2, the registered copy of the Will dated 15.10.1962 and the absolute right to deal with the property was given to the legal heir Annamalai Mudaliar, the only son of Arumuga Mudaliar and hence confirmed the judgment and decree passed by the trial Court. As against the same, the present second appeal has been preferred.