KUMARASAMI GOUNDAN Vs. NANJAPPA GOUNDAN

JUDGEMENT

(1.) WE agree with the Subordinate Judge that no consideration for the deed of assignment Exhibit A has been proved, and that it was not necessary for the plaintiffs to sue for the cancellation of that instrument as they do not claim as heirs of their grandfather, but in their independent right as coparceners in the property which he attempted to wrongly alienate Unni V/s. Kunchi Amma I.L.R.14 M. 26.

(2.) THE appeal fails and is dismissed with costs.