J. LOURDU MARY Vs. SETTLEMENT TAHSILDAR

JUDGEMENT

(1.) S.T.A.Nos.1 of 2024, 7 of 2017, 69 of 2020 have been filed by the appellants against the judgment and decree passed by the learned Subordinate Judge (Minor Inam Abolition Tribunal), Vellore in Inam CMA No.2 of 2013 dtd. 6/7/2015.

(2.) Inam CMA No.2 of 2013 was filed by Mrs.G.Kannamma, W/o Late Ramachandran and Mrs.G.Bhuvaneswari, W/o late G.Guru Prasad represented by their Power Agent Mr.R.Vijayan before the learned Subordinate Judge (Minor Inam Abolition Tribunal), Vellore under Sec. 11(3) of the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 (Act 26 of 1963) praying to set aside the order passed by the Settlement Tahsildar IV, Chenglepet in S.R.105/MMIA/GDM/70 dtd. 21/4/1970 and to allow a ryotwari patta in favour of them under Sec. 8(1) of the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 (Act 30 of 1963).

(3.) The above appeals were filed before the Inam Tribunal claiming that the lands bearing S.No.32 to an extent of 5.85 acres and S.No.70 to an extent of 16.13 acres comprised in Vandranthangal Village and the lands bearing S.No.64/1 to an extent of 2.24 acres and S.No.65/2 to an extent of 0.17 acres in Tharapadavedu Village respectively, formerly in Gudiyatham Taluk and now Katpadi Taluk, stood in the name of G.Gola Sengalvaraya Reddi or Golla Sengalvaraya Naidu in terms of re-settlement register reflecting in T.D.No.885, which evidences that the title deed of such nature as "personal melvaram and kudivaram Inam" and that the same was registered in the "Inam Fair Register and on the appellant side, the Certified Copy of the "A" Register is marked as Ex.A1. They derived right over the properties through their predecessors in title as pre-existing right holders as Inamdars whose rights and entitlements to get "Ryotwari Patta" cannot be extinguished and it can be seen from "Inam Fair Register" marked as Ex.A1. Sri Golla Govindappa Naidu had two sons, namely, Sri Golla Chengalvaraya Naidu or Chengalvaraya Chetti and Bala Gurappa Naidu. The said Sri Golla Chengalvaraya Naidu had two sons, namely, Rao Bahadur Golla Gurrappa Naidu and Golla Gurusamy Naidu. Likewise, Bala Gurrappa Naidu also had two sons, namely, Govindarjulu Naidu and Nanda Gopal Naidu. The said Rao Bahadur Golla Gurrappa Naidu had one son and one daughter namely G.Ramachandran and Sarojammal. Similarly, Golla Gurusamy Naidu had three sons, namely, Gurumurthi, Gurunathan and Rajendran. The said G.Ramachandran died intestate leaving behind his wife Kannammal (1st appellant in CMA) son Guruprasad who also died subsequently leaving behind his wife Bhuvaneswari (2nd appellant in CMA).