KONDAMA NAICKER Vs. KANDASAMY GOUNDAR

JUDGEMENT

(1.) This is an appeal from a decree of the High Court of Judicature at Madras, dated May 2, 1919, which varied a decree of the Subordinate Judge of Madura, dated December 23, 1916. The plaintiffs are the reversionary heirs of their maternal grandfather Mayilchami, who died in May, 1901, and was succeeded by his daughter, Aparanji Amman, the mother of the plaintiffs. The defendants are (among others) Aparanji Amman, Kumaravigaya, the son of the late Mandalathipathy, Sennamman Avergal, and Kandasamy Goundar.

(2.) The purpose of the suit is to establish the plaintiffs title as reversioners.

(3.) To explain this title it will be convenient to set out the following pedigree:--