RAJAH VENKATA NARASIMHA APPA ROW BAHADUR; RAJAH VENKATA NARASIMHA APPA ROW Vs. RAJAH NARAYYA APPA ROW BAHADUR

JUDGEMENT

(1.) "I gave my reasons for affirming the decree of the District Court orally at the conclusion of the argument. So far as I can now recall them, they were substantially as follows.

(2.) "Admitting, as the Appellant's counsel argued, that the Respondents were bound to show that the ordinary rules of succession were inapplicable, I thought they had sufficiently proved that the estate in dispute, is an ancient zemindary of a peculiar character, and that it is impartible.

(3.) "Though not at first strictly heritable, it ultimately became so; and from its nature the succession to the zemindary would then be, not according to the general law of inheritance, but to the rule of succession for impartible inheritances.