VELAPPA GOUNDEN Vs. PALANI GOUNDEN

JUDGEMENT

(1.) Five survey fields, Nos. 367, 368, 369, 371 and 421, measured acres 10, cents 11 according to the old survey. The 1st defendant sold on 18th November 1909 a moiety, viz, acres 5, cents 5 1/2 to the 2nd defendant.

(2.) To make up this extent he included the whole of survey Nos. 368, 36S and 371 which amounted to acres 4 and cents 46 and added thereto 591/2 cents out of survey No. 367, the total area of which was acres 4 cents 18.

(3.) Of the five above-mentioned fields which descended to the 1st defendant and another from a common ancestor, no portion of survey No 421 was included in the 1st defendants sale-deed to the 2nd defendant.