GAJANANRAO MUKUNDRAO DESHPANDE Vs. YADAV FULAJI

JUDGEMENT

(1.) -THE petitioner has challenged the orders, passed against him by the authorities, including the Revenue Tribunal, by which the application of the deceased tenant Yadavrao Fulaji, for fixing price Under Section 38 of the Hyderabad Tenancy and Agricultural Lands act, was allowed.

(2.) THE proceedings have a chequered history, commencing prior to 1960. The property originally belonged to one Shankarrao, who died without any male issue, in the year 1952. There were many claimants and accordingly, succession proceedings were initiated. Several persons applied for succession One of them was Malhbarrao, Mukundrao the brother of the present petitioner and uncle of the added party Suryakant, s/o Pralhadrao. The succession was granted in the name of Malharrao with equal shikmi rights of his other two younger brothers Gajananrao and Pralhadrao.

(3.) THE dispute relates to S. Nos. 204 and 194, under Section 38 of the hyderabad Tenancy and Agricultural Lands Act but the deceased yadavrao was originally tenant of four survey numbers namely 204. 194, and 201 He was tenant from the life time of Shankarrao and he was declared a protected tenant, under the provisions of the Hyderabad tenancy and Agricultural Lands Act.