MUPPALLA VEERAIAH Vs. CHAGANTI JAYA LAKSHMI

JUDGEMENT

(1.) This application is filed with a prayer to review the judgment dated 29.10.2011, rendered by this Court in S.A.No.1255 of 2010. The Second Appeal, in turn, arose out of the judgment in O.S.No.486 of 2005, which was filed by the petitioner herein.

(2.) For the sake of convenience, the parties are referred to as arrayed in the suit. The facts that gave rise to the filing the application are that:

(3.) The defendant opposed the suit by filing written statement. She did not dispute the relationship pleaded by the plaintiff. According to her, Pakiramma executed a Will dated 18.02.1956 in favour of Drowpadamma, and the latter, in turn, executed a deed of gift on 04.09.1985 in her favour.