KAVERAMMA Vs. VISHNU KUNKULLAYYA

JUDGEMENT

(1.) Before finally disposing of the case, we think that there should be a distinct finding on the question whether Exhibit A refers to the whole of the family properties or only to portions of them. The question is raised in the written statement and is covered by the latter portion of issue 1. Before the District Judge, a ground was taken that the Munsif should have recorded a finding on that point.

(2.) Therefore, a finding should be now arrived at on that question. Parties shall be at liberty to: produce fresh documents, if any and not oral evidence.

(3.) Finding will be submitted in two months and ten days are allowed for filing objections.