LAWS(PVC)-1920-12-39

MALRAJU LAKSHMI VENKAYYAMMA ROW BAHADUR ZAMINDARINI GARU Vs. VENKATADRI APPA ROW BAHADUR ZAMINDAR GARU

Decided On December 07, 1920
MALRAJU LAKSHMI VENKAYYAMMA ROW BAHADUR ZAMINDARINI GARU Appellant
V/S
VENKATADRI APPA ROW BAHADUR ZAMINDAR GARU Respondents

JUDGEMENT

(1.) This is an appeal from a judgment and decree, dated the 7th September 1914, of the High Court at Madras, by which the previous decree of the Subordinate Judge of Kistna at Ellore, of the 29th September, 1909, was affirmed with certain variations.

(2.) The appellant is the plaintiff, Sri Rajah Malraju Lakshmi Venkayyainma Row Bahadur Zamindarini Garu, and she instituted this suit as far back as the 5th December, 1902. By her plaint she prayed that she might be declared entitled to recover " the jewels, vessels, etc., mentioned in the schedule, or their value," and that the defendants should deliver to the plaintiff these jewels, vessels, etc., or pay their value, Rs. 1,65,136-1-3. Relief was also sought as to the income of certain villages with interest.

(3.) The jewels were in the possession of Rani Papamma Row at her death, The original defendants 1 to 3, now represented by the present respondents, were alleged in the plaint to be the heirs to all properties that belonged to Rani Papamma absolutely as Stridhanam. They also were the reversionary heirs expect- ant on the death of Rani Papamma to the estates of her laksumi deceased husband, Naraya Appa Row.