RAJA MAHADEVA ROYAL Y B Vs. RAJA VIRABASAVA CHIKKA ROYAL

JUDGEMENT

(1.) This is a consolidated appeal and cross - appeal, from a decree of the High Court of Judicature at Madras dated 1 November 1940, affirming a decree of the Subordinate Judge of Chittoor dated 4 November 1935.

(2.) The plaintiff is the appellant before the Board; defendant 2 is respondent 1, hereinafter called the respondent. He is the main contesting respondent, and he has filed the cross - appeal.

(3.) The dispute in the appeal is concerned with the succession to the impartible estate of Punganur, known as the Punganur Zemindari, situated in the Chittoor district of the province of Madras. Succession to the Zemindari is regulated by the rule of lineal primogeniture and it devolves on the senior male member nearest to the last holder by right of survivorship. The estate is subject to the Madras Impartible Estates Act (Act 2 [II] of 1904).