GHANATA SUNDARA RAO Vs. BUDDANA SURY RAO

JUDGEMENT

(1.) The dispute in this second appeal is between persons, claiming through two sisters.

(2.) The facts that gave rise to the filing of this second appeal may briefly be stated as under:

(3.) Late M. Gangayya, through his wife, Suramma, had two daughters, viz., Rattamma and Gopamma. They did not have any male issues. Both the parents died intestate, and left behind them, Ac. 10.41 cents of land in the villages of Mudunuru and Pentapadu. Their two daughters succeeded to it, in equal shares.