KOPPARAPU SEETHARAMANJANEYULU Vs. MALE KRISHNA REDDY

JUDGEMENT

(1.) This revision arises under Article 227 of the Constitution of India against the order passed by the learned District Judge, Ongole, in A.T.A. No. 30 of 2002. The appeal in turn arose from the order passed by the Principal Junior Civil Judge, Ongole, in A.T.C. No. 30 of 1994.

(2.) The facts, that gave rise to the filing of the revision, in brief, are as under:

(3.) The case of the Respondent was that the Petitioner owned Ac.1.35 cents of land in Sy. No. 245/1 and 75 cents in Sy. No. 214/2 of Vallur Village, Prakasam District, and that the said land was given on lease to him in the year 1991-92 on an annual rent of Rs. 800/-, and that the lease amount was paid for the years 1991-92 and 1992-93 under receipts. The rent for the year 1993-94 was said to have been enhanced to Rs. 1,000/-, and that the Petitioner orally agreed to continue the tenancy after 1997-98. The rent for the year 1993-94 was said to have been paid.