SHAM KUMAR Vs. AYYAGARI KRISHNA MURTHY AND ORS

JUDGEMENT

(1.) In this appeal, the 1st defendant in O.S.No. 554 of 1976 on the file of the IV Additional Judge, City Civil Court, Hyderabad, challenges the Judgment and decree passed therein.

(2.) For the sake of convenience, the parties are referred to as arrayed in the suit. The plaintiffs (respondent Nos. 1 and 2 herein) filed the suit pleading as under:

(3.) One Smt. Lakshmi Narasamma, the mother of the father of the plaintiffs was the absolute owner of the suit schedule property admeasuring about 385 square yards situated at Ramkoti, Hyderabad. She purchased the said property during the course of execution of decree in O.S.No. 25 of 1958 on the file of II Additional Judge, City Civil Court, Hyderabad. During her lifetime, she executed a Will dated 10-3-1960 which was registered after her death. According to the bequests under the Will, the grandfather of the plaintiffs by name A. Brahmanandam was to have life interest in the said property. After his demise, the sister of Smt. Lakshmi Narasamma, by name Manga Tayaramma, defendant No. 8 was to have life interest. On her death, the property was to vest absolutely in the plaintiffs and defendant Nos. 4 to 7 who are the children of Smt. Lakshmi Narasamma's son by name Sri Satyanarayana Murthy, the 2nd defendant.