VINJAMURI SURYANARANA MURTHY Vs. STATE OF A P

JUDGEMENT

(1.) The revision chiefly turns on the construction of a document called "settlement deed" under which certain interests in the landed property devolves on the wife of the petitioner with vested remainder on the sons. So, the question is whether the said "mterest" is includible or excludable from unit.

(2.) The brief facts are:The petitioner was divided from his father long ago and, therefore constituted a separate family along with his wife and four minor sons. Because of service rendered by the wife to her father-in-law and mother-in-law in their old age, the father-in- law executed a registered settlement deed dated 5th October, 1957. (Ex. A-2) under which he created certain interests in the property to be enjoyed by her with certain conditions imposed without powers of gift sale and so on and to be enjoyed by her sons absolutely.

(3.) It is this merest in the property so created that the petitioner claims for the exclusion for the purpose of computation from his holding.