BALASUNDARAM Vs. KAMAKSHI AMMAL

JUDGEMENT

(1.) The plaintiff prays for a declaration that the mortgage dated 6 July, 1925, executed by one Rajammal in favour of the deceased husband of the first defendant is of no effect as against the plaintiff as reversioner to the estate of the deceased Papathi Ammal, mother of Rajammal, and cannot convey rights beyond the life time of Rajammal. There is also a prayer, for an injunction which is not now pressed.

(2.) The second defendant supports the plaintiff.

(3.) The first defendant contends that Rajammal was the absolute owner of the suit house and that the plaintiff is not entitled to claim the suit property as a reversioner in the event of her death.