ZAKKA PATTALHIRAMI REDDI Vs. MENAKUR BALARAMI REDDI

JUDGEMENT

(1.) This appeal is by special leave from a judgment and decree of the High Court at Madras, dated 6th September 1944, affirming a judgment and decree of the Court of the District Judge at Nellore, dated 28th November 1942, which varied a judgment and decree of the Court of the Subordinate Judge at Nellore, dated 30 August 1940.

(2.) The present respondents are the representatives of the plaintiffs who brought the suit in which these judgments and decrees were pronounced, the appellant being the first-named and principal defendant therein.

(3.) Before referring to the nature and history of this litigation it will be convenient to indicate, in chronological order as far as possible, the events and circumstances out of which it arose.