PATHURI VENKATESWARLU BEING MINOR Vs. DAMACHARLA CHINA RAGHAVULU

JUDGEMENT

(1.) This is a plaintiff's appeal against the decree and judgment of the Court of the Subordinate Judge of Bapatla setting aside the decree of the learned District Munsif, Ongole, in O.S. No. 41 of 1947 a suit filed by the appellant for partition of the plaint schedule property into two equal shares by metes and bounds and for recovery of one such share.

(2.) The following geneology may be useful for appreciating the contentions of the partie <IMG>JUDGEMENT_39_ANDHWR1_1955Image1.jpg</IMG>

(3.) The case of the plaintiff is that the plaint schedule properties were originally owned by Yanadi, that Chimpirayya was his illatom son-in-law, that, after the death of Chimpirayya, the 1st defendant Bhushayya inherited them as ancestral property and that the plaintiff, being the only son and a member of the joint Hindu family along with the 1st defendant is entitled to a share in the same. Defendants 2 to 8 are the alienees of the suit items.