MUSTI VENKATA JAGANNADHA Vs. MUSTI VEERABHADRAYYA

JUDGEMENT

(1.) THIS is an appeal from a decree, dated February 19, 1918, of the High Court of Judicature at Madras which reversed a decree, dated March 14, 1917, of the Temporary Subordinate Judge of Cocanada. This last-mentioned decree remanded the suit so that partition might be decreed in favour of the plaintiff-respondent.

(2.) THE suit was for the recovery of the possession of a one-half share of lands specified in the schedule attached to the plaint. It was admitted that the suit properties had formed the emoluments attached to the office of karnam or village accountant in the village of Pandalapaka.

(3.) THE pedigree is as follows: