BOPPANNA SATYANARAYANA Vs. CHALAGULLA RAMACHANDRAYYA

JUDGEMENT

(1.) THIS is an application for leave to file an appeal in the Supreme Court against a part of our judgment and decree bearing on the mesne profits claimed by the Petitioner.

(2.) THE circumstances leading up to this petition may be briefly referred to. The Petitioners in this petition brought an action claiming the properties of one Boppanna, Chandrappa alleging to be the reversionary to his estate. The porosities died in December, 1894, leaving behind him the bulk of the properties involved in the suit, him surviving his Widow Ramamma. This Chandrappa brought Vi one Mangamma, his wife's sister's daughter and married her to his sister's son, Nagayya, the father of Defendants 1 and 2.

(3.) THE answer to the suit was that Chandrappa took Nagayya in adoption, and on his death, all tire properties devolved on the son -in -law. The Defendants also disputed that the Plaintiffs were the reversioners to Chandrappa.