NAYUDU VENKAFARANGA RAO Vs. RAMADASU SATYAVATHI

JUDGEMENT

(1.) This appeal is filed by defendants 1 anil 2 against the judgment and decree dated 20-12-1985 made in OS.No. 100 of 1981 on the file of the Subordinate Judge, Amalapuram, East Goda'vari District.

(2.) The 1st respondent herein is the sole plaintiff, and respondents 2 to 6 herein defendants 3 to 7 in the suit. During the pendency of the appeal, the 5th respondent died, and her L.Rs. are brought on record as respondents 8 to 11.

(3.) The suit was filed by the plaintiff against the defendants to declare that the plaintiff is the adopted daughter of late Nayudu Ranganayaki, and that they belong to Devadasi Community or Dancing Girls Community and governed by the Caste Custom and usage with reference to the Law of Succession, and that the plaintiff has got right, title and interst in 'A' and 'B' schedule properties, which Ranganayaki died possessed of, and to declare that the family settlement deed dated 18-10-1979 is not binding on the plaintiff and was brought into existence by playing fraud on the plaintiff by the defendants and hence cancel the same, and that the plaintiff is in peaceful possession and enjoyment of 'A' and 'B' schedule properties, and for recovery of possession of the same, and for future profits; or in the alternative, for a declaration that the plaintiff is entitled to 4th share in 'A' and 'B' schedule properties and for partition of the same into four equal shares by metes and bounds and allot one such share to the plaintiff and to put her in separate possession of the same together with future profits.