SANGAVARAPU RUKMINIDEVI Vs. SANGAVARAPU VENKATA SUBBAIAH AND OTHERS

JUDGEMENT

(1.) THIS Letters Patent Appeal is filed against the judgment and decree dated 11 -04 -1997 passed by a learned single Judge of this Court in A.S. No. 787 of 1983. That appeal, in turn, was filed against the judgment and decree dated 16 -11 -1981 passed by the Court of Additional Subordinate Judge, Ongole in O.S. No. 56 of 1973. The 6th defendant in the suit is the appellant herein. The facts, that gave rise to the filing of this Letters Patent Appeal, in brief, are as under:

(2.) FOR the sake of convenience, the parties are referred to, as arrayed in the suit.

(3.) AFTER the plaintiff took that step, Smt. Rukmini Devi (appellant herein) got herself impleaded as defendant No. 6, claiming to be the second wife of Subrahmanyam. She has also pleaded that Subrahmanyam executed a deed of settlement (Ex. B -9) in her favour in respect of Ac. 7.55 cents of land of 'A' schedule. It was also her case that Subrahmanyam executed a Will, (Ex. B -16), dated 26 -07 -1963, in her favour, bequeathing his properties.