P. DHARMA RAO Vs. SUNKARI INDIRA

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.) SRI K.V.Simhadri, learned counsel for the respondent, on the other hand, submits that the delay in filing the petitions for eviction was caused on account of series of litigations that ensued among the family members and soon after the disputes were resolved, she filed the petitions for eviction. He submits that the petitioners did not dispute that they are the tenants of the mother of the respondent and once the original landlady died, the respondent has succeeded to her rights. He further submits that the petitioners did not pay or tender rents to anyone even while admitting the fact that they are the tenants in respect of the land.