KRISHNIER Vs. LAKSHMIAMMAL

JUDGEMENT

(1.) This is a suit by the plaintiffs as reversioners for a declaration that certain alienations are invalid, so far as they are concerned, after the death of their mother.

(2.) Ananthakrishnaiyar was the last full owner of the property. He died some 45 years ago, leaving a widow Tayamal and two daughters Tailamal and Lachmi. Tayamal gave a house and certain of the lauds to the 3 defendant and certain other land to the 2nd defendant, these being, respectively, the sons of her daughters Tailamal and Lachmi. This was in 1867. Tayamal died about 1870, and Tailamal died in 1901. Lachmi is still alive. She is the mother of the 2nd defendant and of the plaintiffs.

(3.) The plaintiffs are the younger brothers of the 2nd defendant, and their suit is for a declaration that the alienations made by Tayamal in 1867 are invalid as against them after the death of their mother Lachmi. Lachmi is the first defendant; her eldest son is the 2nd defendant. Tayamal's son is the 3 defendant; and the alienees from the latter are the other defendants.