- (1.)Defendants 1 and 2 are the appellants. The facts of the case, which are undisputed, are briefly these. The plaintiffs are the nearest reversioners of one Venkataraju in whose favour (with others) three inam title deeds were issued in 1906 and 1907. Plaintiffs suit was to recover possession of the share of Venkataraju. The first two Courts found that, as Venkataraju was dead on the day when these title deeds were signed by the Commissioner, he obtained no rights in the suit property and therefore the plaintiffs as his heirs have got no right. In this view their suit was dismissed. In second appeal this decision was set aside by Phillips, J.
(2.)The title deed runs as follows: Title deed granted to (1) Devaguptapu Subbarayudu, (2) Deva-guptaput Chendramma, (3) Devaguptapu Venkataraju and four others as per register,
(3.)and it recites, The inam is now confirmed to you, your representatives and assigns, to hold or dispose of as you or they think proper.