KOTHA SRINIVASA RAO Vs. GANTA NAGARATNAM

JUDGEMENT

(1.) Heard Sri K.V. Subrahmanya Narsu, the Counsel representing the petitioner and Sri J. Srinivasa Rao, the Counsel representing the first respondent.

(2.) The petitioner herein and the second respondent are brothers. The present revision petitioner had taken a stand that he is an independent tenant, claiming tenancy rights under the landlady. The stand taken by him is that his brother was the prior tenant. The stand taken by the landlady is that the revision petitioner is just a member of the self same family.

(3.) The learned Junior Civil Judge, Ichapuram by virtue of the impugned order had impleaded the revision petitioner also as a party, observing that the points raised relating to fresh lease can be decided in the E.P.