VAYYAETI SRINIVASARAO Vs. GAINEEDI JAGAJYOTHI

JUDGEMENT

(1.) Factual Background:

(2.) Briefly stated, the facts of the case are that the respondent in the suit is the absolute owner of the suit schedule property admeasuring 955.11 square yards and bearing Door No.4-473, situated at Dowlaiswaram Village, Rajahmundry Rural, Andhra Pradesh. The appellant has been a tenant of the respondent for a long period and the suit schedule property has been in the appellant 's possession as a tenant for over fifty years.

(3.) We have heard learned counsel for the appellant and learned counsel for the respondent, at length. We have perused the material on record.