REGENT COMPUTRONICS PVT. LTD.

RYALI KAMESWARA RAO Appellant

V/S

BENDAPUDI SURYAPRAKASARAO Respondents

Referred Judgements :-

NEWTO V. RICKETTS,1861 9 HL 262 [REFERRED TO]
BARR V. BUTLIN [REFERRED TO]
TYRRELL V PAINTON [REFERRED TO]
BAMASUNDARI DEBI V.TARA SUNDARI D BI [REFERRED TO]
CHALCRAFT V. GILES [REFERRED TO]
CHOTEY NARAIN SINGH V. RATAN KOER [REFERRED TO]
BUR SINGH V. UTTAM SINGH [REFERRED TO]
FULTON V. ANDREW,1875 7 H.L. 448 [REFERRED TO]
IN RE ,VENKATA ROW [REFERRED TO]
HARI SINGH V. SARDARNI LACHMI DEVI [REFERRED TO]
JAGARANI KOER V. DURGA PARSHED [REFERRED TO]
BINDESHRI PARSHAD V. BAISAKHA BIBI [REFERRED TO]
JARAT KUMAR I DASSI V. BISSESSUR DUTT [REFERRED TO]
GANGAMOYI DEBI V. TROILUCKHYA NATH [REFERRED TO]
RAM GOPAL V. AIPNA KANWAR [REFERRED TO]
SANKARAREDDI V. MAHALAKSHMAMMA [REFERRED TO]
SARAT KUMARAI BIBI V. SAKHICHAND [REFERRED TO]
SADACHI AMMAL V. RAJATHI [REFERRED TO]
SARADINDUNATH RAI V. SUDHIR CHANDRA DAS [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
SURA LAKSHMIAH CHETTY VS. KOTHANDARAMA PILLAI [REFERRED TO]
GANNAMANEEDI MADHAVAYYA VS. GANNAMANEEDI ACHAMMA [REFERRED TO]
GOVIND PRASAD VS. KUNWARANI BALA KUNWAR [REFERRED TO]
VELLASWAMY SERVAI VS. L SIVARAMAN SERVAI [REFERRED TO]
KRISTO GOPAL NATH VS. BAIDYA NATH KHAN [REFERRED TO]

JUDGEMENT

(1.) This is an appeal against the decision of the learned Subordinate Judge Eluru, dismissing O. S. No.125of 1955.

(2.) On 22nd of August 1954, one Ryali Ramamma, the widow of Ryali Sashagiri Rao, died, in the house of her sister, Chandramathi the 1st defendant in the suit, at Eluru. On 21-9-1954 the appellant, Ryali Kameswara Rao, the brother of late Seshariri Rao launched an action claiming the lands houses, personal effects, outstanding and deposits that Ramamma died possessed of and described in Schedule A to E and for a declaration that the will alleged to have been executed by her on 21-8-1954 is neither genuine, nor valid, that she died intestate and for other ancillary reliefs.

(3.) Originally 19 defendants were impleaded in the suit. The 1st defendant is the sister of the deceased Ramamma. After the institution of the suit the 1st defendant died and in addition to defendants 2 to 8 who were already on record her daughter, Mallampalli Suseela, was declared as her legal representative and was impleaded as the 20th defendants 2 to 7 are the sons of the 1st defendant. The 8th defendant is her husband. Defendants 9 to 19 have been impleaded as being tenants in possession of certain items of properties described in Schedules A and B to the plaint.

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RYALI KAMESWARA RAO Vs. BENDAPUDI SURYAPRAKASARAO

Referred Judgements :-

JUDGEMENT

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