SUBRAYA KAKRAMAYA (DIED) Vs. SUBRAYA PADAYYA

JUDGEMENT

(1.) Though the decree in O.S. No. 727 of 1858 may not be res judicata, we are of opinion that the razaenamah is strong evidence of the hereditary rights of the plaintiff therein to the office.

(2.) We are not prepared, therefore, to interfere with the finding on that question.

(3.) It is then contended that the plaintiff claims as an alienee and that the alienation in his favour by his mother-in-law is invalid.