BICHAMMA Vs. NAGREDDY

JUDGEMENT

(1.) The defendants in O. S. No. 105 of 1971 on the file of the Civil Judge, bidar, have, in this appeal, challenged the legality and correctness of the decree dated 16-12-1975 decreeing the suit of the respondents-plaintiffs.

(2.) Survey Nos. 70 and 79 of Mailoor village, Bidar Taluk, were of the ownership of one Sangamma. This sangamma is the mother of defendant-1 appellant-1 Bichamma ; appellant-2-defendant-2 Bheemreddy is the son of bichamma and appellant-3-defendant-3 manikreddy is the son-in-law of Bichamma. When Sangamma was alive, she had executed a registered deed of power of attorney in favour of Ramareddy on 9-11-1957 (Exhibit P-3).

(3.) The plaintiffs case is this Ramareddy (not examined) executed a lease deed as per Ex. P-9 on 19-1-1960 in favour of the plaintiffs granting permanent lease of these two lands to them and they entered into possession. Later on Ramareddy colluded with the defendants after the death of Sangamma and therefore disputes arose.