MUDDANA ADENNA Vs. MUDDANA SUBBANNA

JUDGEMENT

(1.) This appeal arises out of a suit for partition. Defendants Nos. 1, 2 and 4 are the appellants.

(2.) The relation between the parties is shown in the following pedigree:

(3.) The parties belong to the Kamma sect of the Sudra caste. They belong to a village, Enamadala, in the Narasaraopet taluk of the Guntur District. The family is admittedly a rich family. There were originally four brothers. The eldest of them, Lakshmayya, was said to have divided himself from the family long ago. (D.W.--30 years according to Ex. XLVI). It is admitted in the plaint that the other three brothers remained undivided till 1908. The eldest of them, Ramanna, had a son, Naganna, who died in about April 1908 leaving his widow, the 7th defendant. Up to this event, the members of the family were living in the most friendly terms, according to both sides. It is said for the plaintiff that misunderstandings arose on the death of Naganna followed by that of his infant daughter. This is denied bys the defendants who say that, up to Ramanna's death, the brothers continued to be on the most amicable terms. Ramanna died on 27 October 1908.