CHIPPA RAGHURAMULU Vs. KATA SHOWARIAH

JUDGEMENT

(1.) This civil revision petition is filed against the order of the Joint Collector, Ranga Reddy District dated 23-12-2000 made in Case No.F2/l 040/2000.

(2.) The petitioners herein are claiming title in respect of the suit schedule property bearing Sy.Nos 367, 368 and 369 admeasuring about Ac.32-07 gts situated at Nadargul village, Saroornagar Mandal, Ranga Reddy District through the landholder of Shaik Alladdin. It is the case of the petitioners herein that one Shaik Alladdin was the landholder of the said lands after his death, his legal representatives sold the land to one Smt. Vidya Mashalkar W/o. Bhagawanth Rao Mashalkar under a registered sale deed dated 2-12-1965. As per the contents of the sale deed it is stated that Mohammed Jamaluddin, Mohammed Imamuddin sons of late Mohammed Alladdin sold the land admeasuring Ac.45-07 gts of land comprising of Sy.Nos.367, 368 and 369 of Nadargul village in favour of Smt. Vidya Mashalkar. It is further stated that Smt. Vidya Mashalkar, in turn, sold the said lands by registered sale deed dated 30-3-1994 in favour of Chippa Babaiah (father of the petitioners herein). After the death of Chippa Babaiah, his sons (petitioners herein) are in possession and enjoyment of the same as his legal heirs. It is stated in the sale deed that Smt. Vidya Mashalkar sold Ac. 13-00 of the agricultural land to one N.S.Madhava Rao S/o.R.Narayanaswamy and after excluding the said Ac. 13-00, the remaining lands of Ac.32-07 gts have been sold to the father of the petitioners herein. Thus, the petitioners herein are claiming the right, title and interest over the said agricultural lands through the landholder.

(3.) The 1st respondent is the S/o.Katta Michel. Katta Michel admittedly is the protected tenant of the said lands. Katta Michel died and his son Katta Sowraiah also died. Respondents 2 to 4 herein are the sons of Katta Sowraiah i.e., grandsons of Katta Michel. It is the claim of the respondents that they are the protected tenants.