GANTA LINGARAJU REDDY Vs. TAPAKULA NARASIMHULU

JUDGEMENT

(1.) HEARD .

(2.) THIS Civil Revision is directed against the judgment passed by learned District Judge, Ganjam Gajapati, Berhampur on 4.5.2002 in Misc. Appeal No. 34 of 2001. Plaintiff are the petitioners in this Revision.

(3.) THE case pleaded by Defendant No.2 is that he and Defendant No. 3 are sons of T. Kalia and said T. Kalia is the agnetic brother of T. Babaji, the husband of the above named T. Gunnamma. According to Defendant No. 2, T. Gunnamma executed another registered document on 31.3.1987 cancelling the will executed in favour of the plaintiff No. 1 and Gunnamma had the desire that son of Defendant No. 2 shall perform the obsequies after her death. He has pleaded that in the line of natural succession under the Hindu Law he has succeeded to the property along with other co -shares after death of Gunnamma and therefore the claim of right, title, interest and possession by the plaintiff is a myth.