NARASAYYA AND ORS. Vs. RAMADRAYYA AND ORS.

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree of the Subordinate Judge of Masuliptam dismissing the plaintiff's suit.

(2.) THE plaintiffs, claiming to be entitled in reversion to the properties of one Boppanna Chandrappa whose aunt's grand -sons they are, have brought the present suit. The facts of this case are simple and are not in dispute. One Boppana Chandrappa died in December 1894, leaving him surviving his widow Ramamma. Ha left behind him bulk of properties involved in the suit. During his life -time he brought up one Mangamma his wife's sister's daughter and married her to his sister's son one Nagayya, the father of defendants and 2. This Nagayya was living ever since the marriage with Chandrappa and was assisting him in management of the latter's properties. On the death of Chandrappa, the widow made an application to the revenue authorities for the mutation of the properties and this was effected under Ex. B -2.

(3.) THE suit was contested inter alia on the ground that Chandrappa took Nagayya the father of defendants 1 and 2 in Illatom adoption under an arrangement that Nagayya should marry Chandrappa's wife's sister's daughter and help him in cultivation and management of his properties and inherit his entire property after his death. The other pleas need not be referred to here, as the controversy in this appeal centres round the question about the validity of the adoption and the right of the defendant to retain the property in suit.