MALLAMMA Vs. N.GANGAMMA

JUDGEMENT

(1.) These appeals arise out of a common judgment pronounced in CCCA Nos.14 of 1987 and 57 of 1986 dated 27.04.2000. LPA No.194 of 2000 is filed against the orders in CCCA No.14 of 1987 and LPA No.14 of 2001 is filed against the finding in CCCA No.57 of 1986, therefore, this Court has decided to dispose of these appeals by this common judgment.

(2.) The said CCCAs arise out of two suits O.S.No.477 of 1983 and O.S.No.476 of 1983. O.S.No.476 of 1983 is a suit filed by one Smt. Gangamma against J. Sriramulu and 6 others. The suit is filed for a declaration that she is the owner of schedule-A to schedule-C properties being the daughter of one Railu Patel. She also sought for a direction to deliver the vacant possession of plaint A to C schedule properties and for other reliefs.

(3.) The defendants, who are the children of the brother of Railu Patel, have contested the suit raising various defences of which the main defences are that the plaintiff is not the daughter of Railu Patel and that Railu Patel also executed a registered Will dated 11.10.1976 in a sound state of mind in which the plaintiff is not given any share.