SRI BHASHYAM KONAYAMMA, MINOR, BY HER NEXT FRIEND AND FATHER NEDAMAMARLI KANDALA TIRUVENGALA BHASYAKARACHARYULU Vs. SRI BHASHYAM RANGACHARAYULU, MINOR, BY HIS GUARDIAN

JUDGEMENT

(1.) The lower Appellate Court has not given a finding oa the question whether the custom set up by the plaintiff in para. 3 (9) of the plaint has been proved to exist. We must call for a lading on the question and also on the question as to the amount due to the plaintiff on account of the offerings.

(2.) The parties will not be allowed to adduce fresh evidence. The findings are to be submitted in one month from the date of this order. One week will be allowed for objections.

(3.) In compliance with the order contained in the above judgment the District Judge of Ganjam submitted the following Findings.