MUDANNA VIRAYYA Vs. MUDANNA ADENNA

JUDGEMENT

(1.) This is an appeal against a decree dated 18 November 1924, of the High Court of Judicature at Madras, modifying a decree dated 19 January 1922, and made by the Additional Subordinate Judge of Guntur on the trial of the suit.

(2.) The questions in the suit relate to the affairs of a joint Hindu family belonging to the Kamma sect of the Sudra caste and resident and holding lands in the Narasaraopet taluk of the Guntur District.

(3.) The family consisted of four brothers. The eldest brother had long before the material events separated himself from the family, and is, therefore, out of the case.