TALIKONDA LAKSHMINARASIMHAM Vs. TALIKONDA VENKATARATNAYAMMA

JUDGEMENT

(1.) This suit was brought for partition of certain lands lying in the village of Narava Rayapurajupeta commonly known as Narava in the District of Vizagapatam. The appeal relates to B Schedule properties which were formerly karnam Service Inam lands enfranchised in 1911. The objection memorandum relates to C and F Schedule properties which are Darmilla Inams and a house.

(2.) The plaintiff is the widow of one Tirupathiraju. The last office-holder Tatikonda Padayya died on 17 March 1902 (as it appears from Exhibit E) and Tirupathiraju was registered as a karnam with; Talikonda Venkata Hanumayya as his deputy. The defendant is the adopted son of the said Venkata Hanumayya who was the eldest son of Lakhshminarsu, the father of Venkata Hanumayya and Paddayya.

(3.) The Subordinate Judge gave a decree; for the plaintiff for partition of the suit-properties on the strength of the title-deed which was issued in the names of the defendant and the plaintiff and also on the strength of an agreement, Exhibit B, by which the parties compromised their disputes and agreed to have the title-deed issued in the names of both persons.