S.R. SHANKAR S/O S.N. RAMA REDDY AND SMT. KESHWAMMA W/O NARAYANA REDDY Vs. SRI S.N. RAMA REDDY S/O LATE NARAYANAPPA

JUDGEMENT

(1.) THIS is a peculiar appeal arising out of the judgment and decree passed by this court dated 24.3.2008 in TOS No. 2/2007.

(2.) MR . H.S. Rama Murthy, learned Counsel appearing for the appellant submits that there is a mistake in the proper description of the name of the husband of the second appellant in the cause title that it is wrongly described as the wife of Thippa Reddy whereas actually the second appellant is the wife of Sri Narayana Reddy and prays for permission to correct the cause title. A memo is also filed before the court to this effect.

(3.) THE Testamentary Original Suit which came to be numbered after the respondent's efforts to probate a will said to have been executed by one Thippa Reddy, who happened to be the paternal uncle of the respondent and the grand -father of the first appellant on the father's side and the father of the second appellant, who is also the sister of the respondent - the person seeking for probating the will.