PUVVALA DHARMA RAO Vs. SUNKARI INDIRA DAS

JUDGEMENT

(1.) In all these revisions, the challenge is to the orders passed by the District Judge & Appellate Tribunal under A.P. (Andhra Area) Tenancy Act, 1956, Srikakulam in the appeals filed by the landholder, the respondent herein.

(2.) The sole respondent in all these revisions filed A.T.C.No.2 of 2009 and batch before the Junior Civil Judge-cum-Special Officer, Tekkali pleading that the respective petitioners herein were inducted as tenants in different bits of land held by her mother and they refused to pay the rents even during the life time of her mother. It was also pleaded that several litigations persisted about the land among the family members and when she demanded rents, the petitioners did not pay the same and thereby, committed default. The petitioners filed counters denying the very title of the respondent. The Special Officer upheld the title of the respondent herein in respect of bits of land. However, it dismissed the A.T.Cs., through separate orders, dated 14.06.2004, observing that though the respondent proved her title over the land, she failed to prove the existence of relationship of landlady and tenant.

(3.) The respondent filed A.T.A.No.6 of 2004 and batch before the Appellate Tribunal.