P RAMACHANDRA Vs. MUNNA LAL DIED

JUDGEMENT

(1.) The unsuccessful plaintiff being aggrieved of not being successful in toto in getting a decree for specific performance and being successful only to an extent of l/6th share of executant of the agreement of sale, had preferred the present Second Appeal.

(2.) Sri B. Adinarayana Rao, the learned Counsel representing the appellant had raised the following substantial questions of law to be decided in the present Second Appeal: 1: Can a third party claiming interest in the suit property, claim adjudication of rights in a suit for specific performance ?

(3.) Whether the Courts below had arrived at the correct conclusion relating to the female heirs of late Kalika Pershad / respondents 10 to 14 and their entitlement to the respective shares in the estate of their deceased father Kalika Pershad in the absence of proof of devolution of the suit property as per the provisions of the Hindu Succession Act, 1956 ?