ADUSUMILLI VENKATA SUBBA RAO Vs. GULLAPALL SUBBA RAO

JUDGEMENT

(1.) This is an appeal from the judgment and decree of the Court of the Subordinate Judge, Vijayawada, in O. S. No. 26 of 1957. For a proper appreciation of the contentions raised in this appeal, it is necessary to state the material facts. The following genealogical table shows the relationship of the parties concerned:

(2.) Katragadda Abbayya and his wife, Santamma, were residents of the village of Valluripalem, in the District of Krishna. They had two sons, Ramaswami and Subbayya, and two daughters, Kantamma and Kotamma. Ramaswami married Chenchamma. They had a son, Abbayya, and a daughter, Bhramaramba. The plaintiff is the son of Bhramaramba. Subbayya married Seshamma, the 1st defendant.

(3.) Katragadda Abbayya died some time before 1890, curvived his wife, Saatamma, and his four children. In or about 1890, Ramaswami left the family house to live in a Matham. In the year 1892, Subbayya died leaving him surviving his wife, Seshamma, who was by then a minor. He had no issue, mala or female. On March, ,1894, Abbayya (hereinafter referred to Abbayya junior) son of Ramaswami and Chenchamma, died. Ramaswami having gone away to a Matham, the members of the family then were his mother Santamma, his wife Chenchamma, his daughter Bhramaramba, and his brother Subbayyas widow Seshamma, and his sisters Kantamma and Kotamma.