ALLURI VENKATASURYANARAYANARAJU AND ORS. Vs. PAKALAPATI SUNDARARAMACHANDRARAJU

JUDGEMENT

(1.) THIS is a revision directed against the order of the Additional First Class Magistrate, Rajahmundry, in M.C. No. 1 of 1946, holding that the property in dispute called Perugu Lanka was in the possession of the "A" party, namely, Pakalapati Sundara Ramachandraraju, and that "his possession shall continue" until he is evicted therefrom in due course of law. There is a direction that the attachment made on 24th April, 1946, be raised and that the " A " party should be put in possession of the land in dispute.

(2.) IT is apparent from the order itself that the possession on which reliance has been placed by the Magistrate for coming to the conclusion that the "A" party was in such possession, commenced only in February, 1946. This is what he says: