GUNNAM PARVATHA VARDHANAMMA Vs. GUNNAN SATYANARAYANARAO AND ANOTHER

JUDGEMENT

(1.) These revision petitions are directed against the judgments and orders made by the court of the Revenue Divisional Officer Rajahmundry in T.A. Nos. 18 and 19 of 1957 respectively on the file of the said court.

(2.) The facts bearing on these revision petitions may he briefly stated :

(3.) The respondent, according to the petitioner paid only the sixteen bags of paddy and did deliver for the year 1957 the hundred mangoes, the one and half putties of fuel and the six hundred dung cakes. Apparently, there is no dispute as to the rearing of the buffalo part of it. Hence, claiming that the tenant had committed default in payment of the rent, the petitioner applied to the Tahsildar, Ramachandrapuram for evicting the respondent under Section 13 of the Andhra Tenancy Act, 1956 hereinafter referred to as 'the Act'.