TANDRA GHANTAYYA Vs. GHANTA ATCHUTARAMAIAH AND OTHERS

JUDGEMENT

(1.) This case has a chequered career and right from 1949 has been going forward and backward without finding any solution.

(2.) Rallagunta, Kommera and Sattengudem were granted as inams under a single grant in 1181 F. i.e. 1771 A.D. by Sri Raja Narasimha Apparao Garu to the predecessor in Tandra family. It appears that there were three branches in the family. While one branch was enjoying Rallagunta the other branch was enjoying Sattenagudem. The third branch who had Kommera Mokhasa divided it between the two sub-branches. While so in February, 1856, South Kommera, which had gone to the share of one sub-branch, was resumed by the Government because of arrears of jodi etc. Since then Northern Kommera alone continued to be an inam estate till it was abolished in 1949.

(3.) The Assistant Settlement Officer, who had commenced a suo-motu inquiry, held on 30-4-1950 that Sattenagudem Sivar is an inam estate.