A PARASURAMA REDDIAR Vs. ARUNACHALA REDDIAR

JUDGEMENT

(1.) This Second Appeal is directed against the judgment of the learned District Judge, Tirunelveli, in A.S. No. 119 of 1984 dated 13-3-1985 partly reversing the judgment of the learned Subordinate Judge, Tuticorin, in O. S. No. 217 of 1979. The plaintiff in the suit is the appellant in the above Second Appeal.

(2.) The following is the genealogy tree of the parties :-

(3.) Arunachala Reddiar, shown in the above genealogy tree, who died in January, 1962, executed a Will on 4-7-1958, in which suit properties described as Schedule I and Schedule II were dealt with in the following manner and the status and names of the parties in the present suit are given in brackets.(Vernacular matter omitted.....Ed.) Regarding the plaint Schedule II properties the disposition in that Will is as follows :-(Vernacular matter omitted......Ed.)