NARAYANASWAMI AYYAR Vs. RAMA AYYAR

JUDGEMENT

(1.) This is an appeal by the defendants (Nos. 1 to 8 and 10 in the suit) from a decree dated October 15, 1925, and two judgments dated August 15, 1924, a October, 15, 1925, of the High Court of Judicature at Madras, reversing a decree dated September 30, 1921, made by the Subordinate Judge of Mayavaram. The first four respondents are plaintiffs in the suit and the remainder of the respondents are pro forma defendants.

(2.) The suit was brought by five surviving sons of one Lakshmiammal. Since the institution of the suit one of the sons, Subramania Ayyar, died ; the third and fourth plaintiffs are his legal representatives.

(3.) The two questions in this appeal are whether a transaction entered into by Thayammal, the widow of one Ananthakrishna Ayyar, in the year 1867, constituted a valid " surrender" under the Hindu law, and if not, what would be the proper compensation payable to the defendants Nos. 1, 3 and 4 in respect of a building which had been erected by the vendees on part of the land.