KATRAGADDA CHINA ANJANEYULU Vs. KATTRAGADDA CHINA RAMAYYA

JUDGEMENT

(1.) The decision of this appeal mainly turns on the interpretation of the document marked as Ex. A. 1 in the case and the consequences that flow from it.

(2.) The facts which are not in dispute and which have a material bearing on this enquiry may be shortly narrated. One Katragadda Chinna Ramiah, who figures as the first defendant in this litigation, his son, Nageswara Rao and the latter's only son, Pedda Anjaneyulu constituted at the relevant time an undivided Hindu family governed by the Mitakshara school of Law. Negeswara Rao was an improvident person incurring debts indiscriminately and in respect of which his creditors were pressing him. To avoid involving himself in greater difficulties on his account, he executed a document religuishing his interest in the joint family properties in favour of his father and son. It is convenient to read here the operative portion of the document. It recites :

(3.) It is thus seen that Nageswara Rao is clear and unequivocal terms had renounced his interest in the joint family properties in favour of the persons mentioned there.