M.P.SUBRAMANI NAIDU Vs. T.NARASIMHA REDDY

JUDGEMENT

(1.) The decree passed based on a joint memo, in an appeal under Sec. 96 of Code of Civil Procedure, 1908, (for short 'the Code') is under challenge in this Regular Second Appeal.

(2.) The son filed a suit against his father, uncle, (father's brother), his own brother and the fourth defendant, the purchaser of the property from the plaintiff's uncle.

(3.) The suit was filed challenging the relinquishment of property in favour of the plaintiff's uncle by the plaintiff's father and the alienation by the plaintiff's uncle in favour of the fourth defendant