DEVALLA KUMARI RAJESWARI Vs. VELICHETI ADINARAYANA

JUDGEMENT

(1.) This is an appeal by the defendant in 0 S No 51 of 1975 on the file of Sub-Court, Rajole.

(2.) The suit has been filed by two plaintiffs who are respectively the husband ar,d son of one Veerabhadra Devi who died on 5-2-1972. The defendant is the mother of the said Veerabhadra Devi. In other words, the defendant is the mother-in-law of the 1st plaintiff and the maternal grand-mother of the 2nd plaintiff. At the time when the suit was filed, the 2nd plaintiff was a minor During the pendency of these proceedings, the 2nd plaintiff has attained majority.

(3.) Defendant's husband is one Viswanadham and he is admittedly a person of Weak-mind. There is however a dispute as to whether he is an ''idiot" within the meaning of the said words under the Lunacy Act. This Viswanadham had a brother Subba Rao. The defendant and Viswanadham had two issues, of whom one is a son by name Perraju and the other is a daughter whose name has already been stated as Veerabhadra Devi. It is clear from Ex A 10 that Perraju was born on 15-7-1956.