KUMMATI @ PANDRAPALLI YERRAPPA Vs. SANGATI ANJINAPPA

JUDGEMENT

(1.) These two LPAs arise out of a common judgment, dated 18.01.1996, passed by a learned Single Judge of this Court in A.S.Nos.516 of 1981 and 3018 of 1982. The two appeal suits, in turn, arose out of the decrees passed in O.S.Nos.22 and 24 of 1979 on the file of the District Judge, Anantapur, through a common judgment, dated 31.12.1980. It needs to be mentioned that except for the minor changes, the parties in both the suits are common.

(2.) One Pandrapalli Bheemappa of the present Anantapur District of the State of Andhra Pradesh held about Acs.150.00 of land. He was married to one Smt. Sannakka. They did not have any issues. He married another woman, by name, Hanumakka. Through her also, he did not beget any children. Bheemappa had two sisters, namely, Ramakka and Lakshamamma. The son of Ramakka, by name, Kesanna, is said to have been adopted by the family.

(3.) Bheemappa died in the year 1918. In the year 1922, the re-survey settlement was conducted in that area. On the basis of an arrangement made between the members of the family, an extent of about Acs.80.00 of land was shown in the name of Kesanna, and about Acs.40.00 each in the names of Sannakka and Hanumakka. Kesanna died in the year 1935. His sons succeeded to his estate and were enjoying the properties owned by him.