M. RAMANATHA BANGERA Vs. HAJJAMMA

JUDGEMENT

(1.) HAVING got his suit dismissed by the trial court and that decree being confirmed in appeal, the plaintiff has approached this Court.

(2.) ONE Rama and Krishnan leased out 15 cents of property in Survey No.81/3 to one Parameswara Mayya as per Ext.A2 dated 02.12.1948 on ground rent. At that time, there was no structures in the property. It was a vacant land and the period of arrangement was 20 years and ground rent to be paid was Rs.10/ -. The lessee under Ext.A2 assigned his rights in favour of Subbamma as per Ext.A3 dated 02.02.1953. It is significant to notice that in that document there is a mention of tiled building. Whatever rights Parameswara Mayya obtained under Ext.A2 were conveyed under Ext.A3. 15 cents of property so given on ground rent forms a larger extent of 2.60 Acres of land.

(3.) WHILE things stood so, by virtue of Ext.A4 dated 23.07.1960, 2.60 Acres of land has been assigned in favour of the defendant in the suit. In Ext.A4, mention is made about the ground rent arrangement evidenced by Ext.A2 already mentioned of.