NIMMAKAYALA GANGA RAO VENKATARATNAM Vs. NIMMAKAYALA VENKATARATNAM

JUDGEMENT

(1.) Heard learned counsel representing the appellants.

(2.) The Second Appeal is filed by the plaintiff in O.S.No. 538 of 1977 on the file of the III Additional District Munsif, Kakinada.

(3.) The suit was filed by the present appellant Nimmakayala Ganga Rao and another Nimmakayala Venkateswarlu for declaration that the plaintiffs are entitled to the remainder interest in items 2 and 3 of the plaint schedule subject to the first defendant's right to enjoy the said property for the duration of his life time towards maintenance and for recovery of item-1 of the plaint A and B schedule property.