NURUKURTHI SOLMAN RAJU Vs. NURUKURTHI VEERA LAKSHMI

JUDGEMENT

(1.) The supreme art is to achieve maximum result with minimum effort. A warring husband, if happens to kill his wife, stands disqualified from inheriting the property of his wife 1. However, an ingenious husband treads the path of killing his live wife on paper and convinces others about his inheritance of her estate and embarked upon alienating the properties of his living wife. The present case depicts the unrighteous positions taken up by the husband and display of ingenuity in reasoning in the hope of deceiving someone. There is clear use of sophistry for misleading by means of specious fallacies exerting to convince on the touch stone of pleadings and burden of proof, though in truth there remained nothing to decide in that respect.

(2.) This appeal under Sec. 96 of Code of Civil Procedure (C.P.C.) impugns the judgment dtd. 30/1/2016 of learned IV Additional District Judge, Kakinada in O.S.No.33 of 2010. Defendant Nos.1 to 3 are appellants herein. The sole plaintiff in the suit is respondent No.1. Defendant Nos.4, 5 and 6 are arrayed as respondent Nos.2, 3 and 4 in this appeal.

(3.) Sri P.Raghu Ram, the learned Senior Counsel representing Sri P.Sri Ram, the learned counsel for appellants and Sri G.Rama Sec. 25 of the Hindu Succession Act, 1956 Gopal, the learned counsel for respondent No.1 submitted arguments.