(1.) This is an appeal from the judgment and decree of our learned brother M. Krishna Rao, J. given in Appeal No. 300 of 1968 on 24-3-1971 whereby the learned Judge allowed the appeal and remanded the case for further trial.
(2.) The facts lie in a narrow compass, as the question of law itself lies, and are not at all in dispute; One Narasimha Rao died on 6-4-1954 leaving behind him agricultural lands. The appellant claimed himself to be his adopted son. The 1st respondent is his wife, 2nd and 3rd respondents being his brothers. The 4th and 5th respondents are aliences of some of the items.
(3.) The 1st respondent-plaintiff filed the suit for partition of A and B schedule properties claiming the property under the Hindu Women "?s Rights to Property Act.