GANGI REDDI Vs. TAMMI REDDI

JUDGEMENT

(1.) This case turns on a question of fact. A member of the family of Reddi, whom it is convenient to call Gangi Reddi, was a merchant carrying on business at Cocanada. He died in April, 1917. He had two sons, one of whom predeceased him, leaving a son the present plaintiff The younger son and his son are the present defendants. There were also several daughters.

(2.) Gangi Reddi made three wills asserting that his property was self-acquired property, and being such that he could dispose of by will. It has, however, been decided that his property is to be regarded as ancestral family property, and not such as he could dispose of by will.

(3.) The younger son had assisted his father in his later years and was according to the will to be manager of the family property, and in fact he undertook to manage it and did so till this suit was brought on December 18, 1918. By it the plaintiff's claim to a half share of the entire family property was asserted and a partition was demanded.