P.PRAMILA RANI vs. NARASAMMA .

NON­REPORTABLE IN THE SUPREME COURT OF INDIA                     CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS.1102­1103 OF 2016       (Arising out of SLP(C)Nos.20521­20522 of 2011)               ... APPELLANT(S)  P. PRAMILA RANI                 VS.        NARASAMMA & ORS.     ... RESPONDENT(S)      J U D G M E N T ANIL R. DAVE, J. 1. Leave granted. st 2. While hearing these appeals, by an order dated 21 September, 2015 we had directed that additional evidence be adduced before the trial court and in pursuance of the st said   order,   learned   1   Additional   Civil   Judge   (Senior Division),   Bangalore   Rural   District,   Bangalore,   in Original   Suit   No.71/1999,   had   permitted   the   parties   to lead further evidence so as to know whether the present JUDGMENT appellant   ­   P.   Pramila   Rani   is   daughter   of   Late   Shri A. Punnuswamy Naidu. rd 3. We have received report of the learned Judge on 23 January, 2016, along with the evidence adduced before the said Court, in a sealed cover.   It was opened and upon perusal thereof we found that the appellant has adduced sufficient evidence to show that she is the daughter of 1 Page 1 Late Shri A. Punnuswamy Naidu. 4. In   the   circumstances,   we   set   aside   the   impugned th judgments of the High Court (i) dated 10   November, 2010 passed in Regular First Appeal No.266/2005; and (ii) dated th 10   January, 2011 passed in Review Petition No.484/2010, and remit the matters to the High Court so that the High Court   can   decide   them   afresh   after   considering   the evidence, which had been adduced before the trial Court, st in pursuance of our order dated 21  September, 2015. th 5. The parties shall appear before the High Court on 8 March,   2016   so   that   a   date   for   further   hearing   can   be decided.   We are sure that the High Court shall do the needful at an early date.   6. The appeals are allowed with no order as to costs. Pending application, if any, stands disposed of. 7. The Registry shall send the report received from the st learned   1   Additional   Civil   Judge   (Senior   Division), JUDGMENT Bangalore Rural District, Bangalore, containing additional evidence   adduced   before   the   trial   Court,   in   a   sealed cover, to the High Court for its consideration.          ..............J. [ANIL R. DAVE] .................J. [ADARSH KUMAR GOEL] New Delhi; th 8  February, 2016. 2 Page 2