ARE CHINNABBAI Vs. ARE LAKSHMI KUMARI

JUDGEMENT

(1.) Whether Sri Are Sriramulu died leaving the law of succession to take care of his estate or did he take care of the estate for himself and made a bequest by way of a registered Will has been the principal controversy that emerged between his wife on one side and his brother on other side.

(2.) The sole defendant in the suit preferred this Appeal under Sec. 96 of Code of Civil Procedure (C.P.C.) impugning the judgment dtd. 16/2/2016 of learned Senior Civil Judge, Parchur in O.S.No.3 of 2010. The respondents herein were the plaintiffs in the said suit.

(3.) Sri O.Manoher Reddy, the learned Senior Counsel representing the appellant and Sri T.V.Jaggi Reddy, the learned counsel representing the respondents argued their respective contentions.