DEVULAPALLI VENKATASUBBA RAO Vs. KOLLURI SATYANARAYANAMURTI

JUDGEMENT

(1.) No point of law arises in this Appeal except in connexion with items 1-19 and 25 of plaint Schedule A.

(2.) These were originally karnam service inam lands and were enfranchised in 1906 in the name of first defendant, who was then holding the office of karnam. Second plaintiff and first defendant belong to what was originally the same joint family in which the post of karnam vested. According to the plaint, partition never took place; but it is found as a fact that partition did take place about 1874 and that second plaintiff s branch and first defendant s branch then became divided and have boon living separately since. It is however contended that this does not affect plaintiff s claim to a share of the service inam lands on enfranchisement.

(3.) As it is expressed, in paragraph 13 of the plaint: The enfranchisement of the properties converts them into family property and enures for the benefit of all the members of the service- holder s family existing at the time of enfranchisement whether divided or undivided.