ADIMOOLA PADAYACHI Vs. PAVADAI PADAYACHI AND ORS.

JUDGEMENT

(1.) THIS second appeal is preferred against the decree and judgment of the learned District Judge of South Arcot in A.S. No. 219 of 1954, reversing the decree and judgment of the learned District Munsif of Cuddalore in O S No 407 of 1951.

(2.) THE dispute in this case relates to one acre of land purchased by the plaintiff under the sale -deed Exhibit A -1 , dated 8th August, 1938.Pinun.

(3.) THERE is no dispute that the subsequently born Villumani Padayachi and the second defendant and the third defendant have been living amicably along with Rajammal who died in 1944 as members of a joint family.