SUBBAYYAR Vs. MONIEM SUBRAMANIA AYYAR

JUDGEMENT

(1.) In this suit the plaintiff asked that a certain dead of sale might be set aside. The deed of sale (Exhibit I) was executed between the plaintiff and the first defendant s husband.

(2.) The deed was registered, delivery of the deed was given to the first defendant s husband and the second defendant is now in possession under his purchase from the first defendant. The consideration recited in the deed is Rs. 300.

(3.) The case for the plaintiff is that the real consideration for the deed was a promise by the first defendant s husband that he would maintain the plaintiff who, we are told, was an old man when the deed was executed, for the rest of his life.