CHENNUPALLI VENKATAPPAIAH Vs. GOTTUPALLI VENKATA REDDI DIED

JUDGEMENT

(1.) These three appeals arise out of the judgment and decree of the learned Subordinate Judge, Ongole in O.S. No. 52 of 1969 decreeing the suit of the plaintiff for recovery of suit schedule properties and for future mesne profits.

(2.) Defendant Nos. 4, 5, 6, 7, and 13 are the appellants in A.S. No. 660 of 1977. Defendant No. 8 is the appellant in A.S. No. 693 of 1977. Defendant Ncs. 9, 11 and 12 are the appellants in A.S. No. 692 of 1977. The two plaintiffs are the respondents in all the three appeals.

(3.) This is a relic of the old type of litigation by reversioners claiming the estate of the last male holder, one of the very few cases remaining after the Hindu Succession Act came into force.