RAMISETTY NARAIAH Vs. POLURI VENKATA SUBBAMMA

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the order passed by a learned Single Judge of the Andhra Pradesh High Court allowing the Civil Revision Petitions Nos. 5692 and 5695 of 1998 filed by the respondent while dismissing the CMP No. 6683 of 2005 filed by the appellant.

(3.) Background facts as projected by the appellant are as follows : In April, 1975 the appellant herein had taken the petition schedule lands which are to an extent of Acres 5-36 cents of agricultural land situated at Pernamatta village, Santhalapadu, Patta No.2182- Survey No. 158/2, Ongole District with the following boundaries - East : Government Donka, South: Land of Inabathana Ramaiah, West : Land of Gajula Kotaiah, North : Land of Adapal Jogaiah and Venkatarao. Since the time he had taken on lease the abovementioned lands, he has been regular in payment of Maktha which is a lump sum amount of Rs.1200/- to wards rent per year to the schedule lands.