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Judgment
5 paragraphs · 100 words
1.
It is conceded that according to the ruling in Pingala Lakshmipathi v. Bommireddipalli Chalamayya 30 M. 434 the Judge''s decision, that the
widow is absolutely entitled to the properties, cannot be upheld so far as the inam lands which have been enfranchised are concerned. As to those
items of property the decree, therefore, must be reversed.
2.
As to the other items the Judge does not give any separate finding. We, therefore, set aside his decrees and direct him to restore the appeals to
his file and dispose of them in accordance with law. Costs will abide the result.