BINGI NEELAMMA Vs. AGADI MAREPPA

JUDGEMENT

(1.) The decision of this appeal turns on the construction of Ex. A, which embodies a settlement entered into, in July, 1924, between the defendant and one Veeranna (sometimes referred to as Eranna). The plaintiff appellant is Veeranna's widow, but she had not married him at the date of Ex. A. His then wife was one Govindamma, who died a few months after Ex. A. Veeranna himself died early in 1927 and plaintiff brought this suit in 1928 claiming benefits under Ex. A.

(2.) It is admitted that Veeranna was the daughter's son of the defendant and had been brought up from his youth by the defendant and helped by him all along, whereas Govindamma was not in any manner related to the defendant, before her marriage to Veerannah. Ex. A, recites that Veeranna and Govindamma had filed a pauper petition O.P. No. 59 of 1923 against the defendant, claiming that Veeranna was entitled to a share in defendant's properties and that Govindamma had to recover her stridhanam property from the defendant. The disputes were amicably settled by the two persons withdrawing their claims and the defendant making the arrangement under Ex. A.

(3.) The operative portion of the document runs as follows: