KODUKULLA KAMAYYA BHAKTA (DECEASED) Vs. KODUKULLA CHINA SOORANNA

JUDGEMENT

(1.) The parties are Velnadi Brahmins of the Andhra country. The 3 defendant, the widow of one Lakshminarayana Bhakta, adopted the 2nd defendant, the son" of 1 defendant, her husband's first cousin (paternal uncle's son). The plaintiff who is another first cousin (another paternal uncle's son) of her husband brought this suit for a declaration that the adoption was invalid on two grounds (1) that his (plaintiff s) consent to the adoption which was necessary was not given, (2) that the adopted son's Upanayanam had been performed in his father's family and that such adoptions are not valid among Brahmins of this class.

(2.) The District Munsif decided both points in favour of the plaintiff and gave him a decree. The learned Subordinate Judge decided both points, against the plaintiff and dismissed the suit. The plaintiff appeals.

(3.) On both points the judgment of the learned Subordinate Judge is clear and complete and I entirely agree with his reasoning. It is therefore not necessary to elaborate the points at length.