JONNALAGADDA VENKATASUBBARAO Vs. JONNALAGADDA JANAKIRAMAYYA AND OTHERS

JUDGEMENT

(1.) This is an appeal from the judgment and decree of the Court of the Subordinate Judge of Guntur in O.S. No. 2nd of 1948.

(2.) The appellant is the plaintiff. He claimed the properties in suit as the nearest reversioner of one Jonnalagadda Parasuramayya. The following pedigree, set out in the plaint, explains the relationship of the principal parties.

(3.) Parasuramayya, the last male-holder of the properties in question, died in or about the year 1871. He was thrice married. Subbarayudu, the son by his first wife, predeceased him. His second wife had no issue. By his third wife, Lakshmidevamma, he had two daughters. The elder of them by name Lakshminarasamma, was married to one Pothukuchi Appayya and the other Visalakshmi was married to Nori Venkatasomayajulu. The second daughter had no issue and Sithamma, the only daughter of Lakshminarasamma, was married to Sriramamurti. The 1st defendant is the son of Sriramamurti and the 2nd defendant is the widow of Appayya, a deceased son. Defendants 3 to 8 are the grandsons of Sriramamurti and Sitamma. Sitamma died in the year 1930 and Lakshminarasamma died in the year 1943, in which year Sriramamurti also died. Visalakshmi died on July 29, 1948. Defendants 1 to 8 are in possession of about 14 items of the plaint schedule and the properties in their possession, excepting small extents, formed part of the estate of Parasuramayya. The other defendants are alienees of Lakshmidevamma and Sriramamurti or alienees from their alienees and their successors-in-interest.