NUCHERLA CHENGIAH Vs. PARASARAM SUBBAROYA AIYAR

JUDGEMENT

(1.) This appeal raises a question of some importance relating to bandhu succession--a difficult branch of Hindu Law; but we do not think that on that account we need reserve our judgment. The following pedigree sets forth the relationship of the parties;--

(2.) Sankariah was the last male holder. He died leaving his widow Kamakshi. She is said to have made certain alienations in favour of the defendants. In this suit the plaintiffs impeach those alienations and seek to recover the properties so alienated. The defendants contest the plaintiffs right and assert that Basayya, shown in the pedigree, is the preferential heir whose existence bars the plaintiffs rights.

(3.) The question to be decided is, who is entitled to succeed to the propositus, the plaintiffs or Basayya?