VENCATACHELLA PILLAI Vs. ARUNTHAVATHATCHI

JUDGEMENT

(1.) This is an appeal by the defendant from the decree of the Subordinate Judge of Cuddalore in Original Suit No, 65 of 10.19.

(2.) The plaintiff is the widow of one Ananta Narayana Pillai and the defendant Vencatachella Pillai, is her husband's brother.

(3.) She claims the properties in various ways: firstly, the whole of the properties in schedules II and III on a certain footing; secondly, half of those properties on a certain other footing; and thirdly, one-third of 1he property in schedules II and IV and the whole of schedule III properties on still another footing. The facts of the case are fully set out by the learned Subordinate Judge in this judgment and need not again be referred to in detail.