CHERUKOORI PEDDA SADDAYYA Vs. CHERUKOORI POLAYYA

JUDGEMENT

(1.) IT is conceded that according to the ruling in Pingala Lakshmipathi V/s. Bommireddipalli Chalamayya 30 M. 434 the Judge's decision, that the widow is absolutely entitled to the properties, cannot be upheld so far as the inam lands which have been enfranchised are concerned. As to those items of property the decree, therefore, must be reversed.

(2.) AS to the other items the Judge does not give any separate finding. We, therefore, set aside his decrees and direct him to restore the appeals to his file and dispose of them in accordance with law. Costs will abide the result.