BABBALLAPATI KAMESWARARAO Vs. KAVURI VESUDEVARAO

JUDGEMENT

(1.) This appeal is preferred (referred?) by K. Ramachandrarao, J., as the learned Judge thought that the question which arises for consideration in the appeal is of considerable importance and is also likely to arises frequently. The question involves the interpretation of Section 15 (2) of the Hindu Succession Act, hereinafter called "the Act".

(2.) The facts are very brief and are not in dispute. The property in question belonged to one K. Mahalakshmamma, wife of Ramakrishnayya. The plaintiff is the son of Janakiramaiah, the eldest brother of the said Ramakrishanayya. Mahalakshmamma died issue less. The plaintiff claims to be entitled to her properties. The 1st defendant is the paternal uncles son of Mahalakshmamma. The 2nd defendant is the brother-in-law of the 1st defendant. They have no manner of right in the suit properties. The suit was therefore originally laid for declaration of plaintiffs title and for a permanent injunction restraining the defendants from interfering with his possession. It was subsequently altered to that of possession and mesne profits.

(3.) The defendants set up a will executed by K. Mahalakshmamma dated 24-9-1961. They denied the alleged adoption of the plaintiff by K. Mahalakshmamma.