GUDE RAMAIAH Vs. ABBARAJU VENKATA SUBBA RAO

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order of the Tenancy Appellate Tribunal-cum-the Court of Principal District Judge, Onole (For short, 'the appellate Tribunal') in ATA No. 1 of 2018 dtd. 28/8/2018. It was preferred against order of Special Officer, A.P.(A.A.) Tenancy Act-cum-court of Junior Civil Judge, Parchur (For short, 'the tenancy Tribunal') dtd. 27/2/2018 in ATC No.1 of 2008.

(2.) The tenants of land to an extent of Ac.3-32 cents in S.No. 59/1A (old S.No.59/1) of Koniki Village of Prakasam District are the revision petitioners. The respondents are landlords of this land. The tenants were directed to be evicted by the tenancy Tribunal and it was confirmed by the appellate tribunal. Hence, this revision.

(3.) The petition schedule land was initially taken on lease by Sri Gude Ramaiah (1st petitioner). He died and his L.Rs. being appellants 2 to 5 were brought on record during the course of enquiry in the tenancy tribunal. Similarly, the respondents 1 and 8 died, when the matter was pending before the tenancy tribunal. The respondents 5 to 11 are the legal representatives of the 1st respondent and whereas the respondents 12 to 14 are the legal representatives of the 8th respondent.