REGENT COMPUTRONICS PVT. LTD.

BRAHMANANDAM RAMAMMA @ RAMALAKSHMAMMA Appellant

V/S

RUPAKULA VENKATA LAKSHMINARASIMHAM Respondents

Referred Judgements :-

SUBBAMMA V. PAPAYYA' [REFERRED TO]
JAGANNADHA V. KUNJA BIHARI' [REFERRED TO]
NARAYAN V. GOPAL RAO' [REFERRED TO]
PANYAN V. RAMA LAKSHMAMMA' [REFERRED TO]
IGNATIA BRITO V. T.B. REGO' [REFERRED TO]
GOVINDA V. SHENFAD' [REFERRED TO]
VANKA LAKSHMINARAYANA SASTRI VS. MANGALAPPALLI SUNDARAMAYYA [REFERRED TO]
SASANKA BHUSAN CHOWDHURY VS. GOPI BALLAV MONDAL [REFERRED TO]
KRISHNA RAO VS. SUNDARA SIVA RAO [REFERRED TO]
KANHYA LAL MISSIR VS. MTHIRA BIBI [REFERRED TO]
KANDASWAMI GOUNDAN V. CHINNAMMAL [REFERRED TO]
RAJENDRA PROSAD BOSE VS. GOPAL PROSAD SEN [REFERRED TO]
JAGANNATHA BHEEMA DEO VS. KUNJA BEHARI DEO [REFERRED TO]

JUDGEMENT

(1.) THIS is an appeal preferred against the decree and judgment of the learned Subordinate Judge of Tenali in Original Suit No. 4 of 1947.

(2.) THE facts are:-- In Valiveru village of Tenali Taluk there was a karnam by name R. Sitaramaiah. His family consisted of himself and his wife Mahalakshmamma and two daughters An-napurnamma and the present plaintiff Ramaamma. Both these daughters were married and the son of that Annapurnamma is Kavutha Sambayya who was the plaintiff in O. S. No. 16 of 1916 on the file of the Temporary Sub-Court, Guntur. The plaintiff's husband is Brahmandam Venkatappayya who as a matter of fact has been living with this Sitaramaiah for some years before his deatn and assisting him In his karnam's job. This Sitaramaiah had no male issue.

(3.) IN September 1907 this Sitaramaiah became seriously unwell and he executed on 12-9-1907 the following Will:

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BRAHMANANDAM RAMAMMA ALIAS RAMALAKSHMAMMA Vs. RUPAKULA VENKATA LAKSHMINARASIMHAM

Referred Judgements :-

JUDGEMENT

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