BABY AMMAL Vs. ADILAKSHMI AMMAL

JUDGEMENT

(1.) THE defendant is the appellant herein. The plaintiffs have also filed cross objection.

(2.) THE plaintiffs who are the respondents herein filed a suit for declaration of title over the eastern wall of their house described in the plaint schedule and also for permanent injunction restraining the defendant from in any manner demolishing the said eastern wall of the plaintiffs house.

(3.) THE second plaintiff Krishtapa Nayakkar, who is the son of Thayee Ammal, is the husband of the first plaintiff Athilakshmi Ammal. Originally the suit property belonged to Thayee Ammal, the mother of the second plaintiff. It is the contention of the plaintiff's that the said Thayee Ammal, who purchased the suit property under the Registered Sale Deed dated 29. 03. 1935, settled the same in the year 1966 in favour of her daughter-in-laws one Athilakshmi Ammal, Lakshmi Ammal @ Kullammal and Patchiyammal. The settlement deed was accepted and acted upon.