DAGGUBATI RANGANAYAKLU DIDED Vs. POLINI VENKATA SUBBAIAH

JUDGEMENT

(1.) THE appellants are the plaintiffs in OS No. 218 of 1974, in the court of Principal District Munsif, Chirala. They filed the suit against the respondents, for the relief of recovery of possession of plaint A-schedule land, from defendants 1 and 2, and in the alternative, for decree of rs. 6,000/-, with subsequent interest, against defendants 3 and 4. It was also claimed that a charge over B-Schedule property be created, for payment of the same. The case presented by the appellants was as under.

(2.) FOR the sake of convenience, the parties are referred to, as arrayed in the suit.

(3.) ADDANKI Venkata Narasimham and his cousin brother Addanki Veera raghavaiah, held various items of immovable properties in joint. They had a sister by relation, T. Laxmamma, who became widow at an young age, and was living at her parental house. On 22. 5. 1923, venkatanarasimham and Veera Raghavaiah executed a document, Ex. B-1, in favour of their sister, T. Laxmamma. Under this, life interest was created in favour of their sister, over an extent of Acs. 5-05 cents of land in Sy. Nos. 286 and 282/2 of Addanki village (for short "the suit schedule property" ). The vested remainder was to revert to the legal heirs of Venkata narasimham and Veera Raghavaiah, after the death of Laxmamma. Few years thereafter, both the brothers died and their sister was alive till 1967.