PULLI RAMAIAH Vs. POTTA NAGABHUSHANAM 38

JUDGEMENT

(1.) The Writ Appeal is directed against the judgment dated 1-11-2000, passed by a learned Single Judge of this Court, whereby and whereunder, the writ petition being W.P. No.10048 of 2000, filed by writ petitioners-respondent Nos.1 and 2 herein was disposed of in the manner following:

(2.) With a view to dispose of this writ appeal, it is necessary to state the basic facts of the case. The appellants, who were in possession of the land in question, abandoned it, and created a lease in favour of the predecessor-in-interest of the writ petitioners-respondent Nos.l and 2 herein. The said land changed two different hands, the last purchasers being the writ petitioners-respondent Nos.l and 2 herein. With regard to the aforementioned transaction, a dispute arose between the successor-in-interest of appellant No.1 and the predecessor-in-interest of respondent Nos.1 and 2 herein, which led to the filing of suit being O.S. No.190 of 1982 on the file of the Court of the Principal District Munsif, Kothagudem, wherein inter alia, the following two issues were framed:

(3.) The learned trial Court answered the above two issues in the following terms: