GOPISETTI VENKAIAH Vs. CHAVALI BRAHMABHOTLU

JUDGEMENT

(1.) The unsuccessful tenants have filed this Civil Revision Petition against judgment passed by the Tenancy Appellate Tribunal (Principal District Judge) Guntur, in ATA No.38/91 dated 12-1-2000, dismissing the appeal and confirming the order of the Special Officer under the Tenancy Act-cum-Principal District Munsif, Tenali passed in ATC No.21/84 dated 26-4-1993 which was originally filed by four persons under Section 16 of the A.P. (Andhra Area) Tenancy Act to declare them as cultivating tenants in respect of the petition schedule lands ad measuring Ac.21.00.

(2.) During the pendency of the appeal, the 1st appellant namely Bodaati Valaiah died and his legal representatives were brought on record as appellants 5 to 8 therein.

(3.) For the sake of convenience the parties herein are referred to as they are arrayed in ATC No.21/84.