SATTEWWA Vs. YAMANAVVA CALLING HERSELF

JUDGEMENT

(1.) An application seeking permission for filing of additional written statement has been rejected by the Trial Court.

(2.) Admittedly, the suit was instituted for partition by one Yamanavva and she died in the pendency of the suit. On the basis of a Will stated to have been executed by her, the legatees were permitted to come on record and prosecute the suit.

(3.) The defendants have thereafter filed application seeking for permission to file additional written statement raising a plea that legatees have no right to claim a share.