TOGALLUGALLU MAREPPA Vs. STATE

JUDGEMENT

(1.) These two revision petitions by the declarant in C. C. No. 2013/PKD/75 on the file of the Land Reforms Tribunal, Adoni are directed against the common order of the Land Reforms Appellate Tribunal, Kurnool in L. R..A No. 80 of 1976.

(2.) One Togalugallu Eswarappa had two daughters and two sons of whom the petitioner is one. One of his daughters Meremma has three sons. The petitioner's father Eswarappa bequeathed under the will Exhibit A-1 dated 10th February, 1969 the lands covered by S. Nos. 14, 417, 419 and 420/3 in all measuring Ac. 62-74 cents to his aforementioned grandsons. These properties had fallen to his share in a petition.

(3.) In his declaration, the petitioner claimed that his father's properties bequeathed to his grandsons under ExhibitA-1 the will dated 10th February, 1969, should be excluded in computing his holding. He also claimed that certain alienations made by himself should be excluded. In support of his claim, he examined himself as P. W. 1, the scribe of the will as P. W. 3 and the attestors on the will as P. Ws. 4 and 5. He examined Venkata Reddy as P. W. 2 in respect of alienations.