PANSULARI VENCATASAWMI Vs. MENTANA RAMACHANDRA RAJU

JUDGEMENT

(1.) The plaintiff sues on a sale-deed executed to him by the heir of one Krishnaboyammah. Krishnaboyamma died in February 1905 and the deed is dated February 24, 1905.

(2.) The deed recites that, on Krishnaboyamma s death, certain lands described as a mokhasa inam as well as all the current dues and arrears recoverable on those lands and all kinds of rights relating to the mokhasa passed to her heir. By the deed, the heir sold to the plaintiff all the said lands and the current and past dues etc., and all other rights as per details given in the deed.

(3.) The details referred to are the rights incidental to the ownership of the land and all kinds of rights relating to the mokhasa."