Page 1

NON-REPORTABLE IN THE SUPREME COURT OF INDIA

                   CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 14364 OF 2015           (Arising out of SLP(C)No.8253 of 2015)

    H.P. CHIKKARAMA REDDY & ANR.    ... APPELLANT(S)                  VS.

         KANTHAMMA & ORS.                ... RESPONDENT(S)

   J U D G M E N T

ANIL R.  DAVE, J.

1. Leave granted.

2. In  view  of  the  judgment  of  this  Court  dated  16th  

October, 2015 in Civil Appeal No.7217/2013  in the case of  

Prakash & Ors. Vs. Phulavati & Ors., the impugned order is  

set aside and the appeal is remanded to the High Court for  

a fresh decision on merits in accordance with law.

3. Parties  shall  appear  before  the  High  Court  for  

further proceedings on 4th January, 2016.

4. The appeal is allowed with no order as to costs.  

Pending application, if any, stands disposed of.

       ..............J.

[ANIL R. DAVE]

..............J. [ADARSH KUMAR GOEL]

New Delhi; 11th December, 2015.