Emani Subbiah, alias, Suryanarayana, minor by his mother, Kallery Bapusomadevamma. vs Emani Jogayya

We think the Subordinate Judge is right in holding that the value of the whole property determined the jurisdiction and not the value of the moiety. An adopted son is an heir as well as coparcener of his adoptive father and the right which the plaintiff sought to establish was a right to the whole property. This second appeal fails and is dismissed with costs.