POLIREDDI RAMASUBBAREDDI Vs. POLIREDDI NAGA KRISHNA REDDY

JUDGEMENT

(1.) These two revisions are diracted against the common order dated 6-8-1980 passed by the Subordinate Judge, Cuddapah, in I.A.Nos. 475 & 476/30 permitting the plaintiff-respondant to amend the plaint schedule as well as the preliminary decree passed in O.S.No. 14/50 on his file with certain directions and liberties detailed in the said order. The defendant in the suit has preferred these two revisions assailing the correctness of the said order.

(2.) The following facts become material. One Polireddy Subbi Ready of Nagireddipalli, hamiet of Buggalapalli, died on or about 15-5-41, leaving him surviving his father Sura Reddy (2nd defendent), his widow Veersmma (2nd plaintiff), two sons Polireddy Ramasubba Reddy (1st defendant) and Poiireddi Nagakrishna Reddy (1st plaintiff). He also had a daughter. The deceased Subbi Reddy was a man of enterprise He started trade in batel leaves and acquired extensive properties in Buggalapahi, Rudrayagaripalli and Nagireddipalli. Ha had a number of outstandiags. He owned also some movosbids, including gold and silver jewels. By the year of his death, both the 1st defendant and tha 1sr plaintiff were minors, aged about to years and one year. During their minority, their mother Veeramma was managing the properties. The 1st defendant attained majority in about tha year 1949. He took over the management of the family properties. Soon there after, disputes arose between the parties resulting in that two plaintiffs filing O.S.No. 14/50 on the file of the Sub Judge, Cuddapah, for a partition of the family properties and for an account Mutual recriminations were made by one against the other in that suit. Eiders, however, intervened and brought about a compromise between the partias in pursuance of which the suit was decreed in terms of the compromise on 21-3-1951. Ths material portion o1 the judgment ran

(3.) The requisite non-judicial stamps were accordingly filed before the Court on 28-3-1951 and the decree was drafted as a final decree in the suit.