DANGETI VENKATARATNAM Vs. DANGETI APPANNA

JUDGEMENT

(1.) These appeals are filed against the judgment of Viswanatha Sastri, J., in Second Appeal No. 896 of 1953, reversing that of the Subordinate Judge of Kakinada, in Appeal No. 183 of 1952, preferred against the decree of the Court of the District Munsif of Peddapuram, in O.S. No.15 of 1944. The 1st plaintiff and defendants 2 and 3 are the appellants in L.P. A. No. 83 of 1956, while the 2nd plaintiff is the appellant in the other appeal.

(2.) The facts material for appreciating the controversies arising in these appeals may be briefly stated. The suit relates to shroff service inam lands of Collaprole. They are pre-settlement service inam lands with reversionary rights vesting in the Government. The plaintiffs brought a suit in forma pauper is for partition of the lands in dispute into four equal shares and for allotment and separate possession of one such share to the two plaintiffs and the 8th defendant, for payment of Rs. 300 for past profits for three years 1940, 1941 and 1942 to the plaintiffs and the 8th defendant and for future profits at the same rate.

(3.) The relationship of the parties is shown by the following pedigree :