KOMMISETTI AMMAJI Vs. KOMMISETTI BUTCHAIAH

JUDGEMENT

(1.) This Letters Patent Appeal is filed against the judgment, dated 15.10.1999 rendered by a learned Single Judge of this Court in A.S.No.435 of 1978, which, in turn, arose out of a judgment and decree dated 13.11.1975, passed by the Court of Subordinate Judge, Eluru, in O.S.No.159 of 1971. Many of the original parties are no more and quite good number of legal representatives have contested the matter.

(2.) For the sake of convenience, the parties herein are referred to as arrayed in O.S.No.159 of 1971.

(3.) Briefly stated the facts are that, Kamisetti Yerra Krishnamma and his wife Subbamma had a daughter, by name, Butchi Rathamma. Yerra Krishnamma possessed various items of properties. He died in the year 1900 and Subbamma died in 1912 or 1913. On the death of her parents, Butchi Rathamma succeeded to the properties. She had a daughter, by name, Sathemma. Butchi Rathamma died in the year 1931 or 1932. Sathemma was her only legal heir.