ADINARAYANA REDDI Vs. SUBBARAYAL REDDI

JUDGEMENT

(1.) Appeal against the judgment and decree in A Section 231 of 22, District Court, South Arcot (O. S. 93 of 1921, District Munsif's Court, Cuddalore).

(2.) Plaintiff sued to recover possession of property bought from the defendant 1 under two sale deeds and for Rs. 191 for mesne profits and damages for use and occupation from defendants 2 to 8. The District Munsif found that the plaint transactions were sham and dismissed the suit. The District Judge decreed the suit in part. The plaintiff appeals and defendant 3 files a memorandum of objections.

(3.) Defendant 2 is married to the daughter of defendant 1, defendant 3 was defendant 2's minor son. In order to discharge two mortgages defendant 2 sold the entire family property to defendant 1 and defendant 1 subsequently sold it to plaintiff.