VENKATASUBBIER Vs. SUNDARAMMA

JUDGEMENT

(1.) The plaintiff is the son of a step-sister of one Narasimha Aiyar. The first defendant is the widow of Narasimha Aiyar. Defendants Nos. 3 and 4 are the sons of another step-sister of Narasimha Aiyar. Plaintiff's suit is for a declaration that the alienation made by the first defendant in favour of the second defendant is not binding upon the plaintiff and defendants Nos. 3 and 4 as they are the re- versioners to the estate of Narasimha Aiyar(?). Defendants Nos. 1 and 2 pleaded that the plaintiff and defendants Nos. 3 and 4 were not the nearest reversioners and that one Subbu Narayana Aiyar, the adopted son of (Venkatagiri Aiyar?)the husband of Venkachi Ammal, the sister of Narasimha Aiyar. was the nearest reversioner to him.

(2.) The District Munsif found that the alienation was not for purposes which could bind the reversioners and dismissed the suit on the ground that Subbu Narayana Aiyar was the nearest reversioner and not the plaintiff.

(3.) The plaintiff's appeal to the District Court was dismissed on the ground that he was not the nearest reversioner. The plaintiff has preferred this appeal.