SYED IBRAHIM SYED ASHRAF Vs. ZAMARRUDBI NIZAMUDDIN

JUDGEMENT

(1.) -THIS petition arises out of reference, made to the tenancy authorities by Civil Court, regarding the claim of tenancy by the petitioners.

(2.) IN a suit, filed by the respondents, the petitioners, who are defendants in the suit, filed their written statement and contended that they are cultivating the suit land on the basis of lease for the last 25-30 years. On the basis of pleadings, the following issue was framed-"do the defendents prove that they are cultivating the land as tenants" ? the issue is referred to the Tenancy Court.

(3.) THE Additional Tahsildar held that petitioners are not the tenants. However in appeal, the Deputy Collector reversed the finding and held that the petitioners are tenants of the suit land.