DODDABASAPPA BASAPPA BELAVIGI Vs. GADIGEPPA VEERAPPA NELOGAL

JUDGEMENT

(1.) THE question of law for consideration in this appeal is:

(2.) BRIEF facts, which gave rise to the said question of law, are:

(3.) HEARD the learned Counsel for the parties. It is submitted for the appellant-plaintiff that the Trial Court committed an error in holding that the plaintiff, being an alienee of an alienee of a coparcener or a member of joint family, is not entitled to have decree in his favour though decision in the case of BASAVANAPPA vs GURAPPA ankalkoti and OTHERS and K. PERAMANAYAKAM PILLAI vs s. T. SIVARAMAN and ANOTHER which is full Bench decision, support his case to have a decree in his favour as prayed for. On the other hand, the learned Counsel for the contesting defendants strongly relied on Full Bench decision of Andhra Pradesh High Court in the case of EDE CHINA GURUNADHAM and OTHERS vs. PALAKURTHI venkatarao AND OTHERS in support of the judgment and decrees. Perused the records carefully.