VAKA RAMAKRISHNA REDDY Vs. VALLAMREDDY VENKATA SUBBA REDDY

JUDGEMENT

(1.) This revision petition is filed against the judgment and decree dated 24-1-2000 of the II Additional Junior Civil Judge, Ongole in Small Causes Suit No.67 of 1998.

(2.) The revision petitioner is the plaintiff and the respondents herein are the defendants in the suit. During the pendency of the revision petition the first respondent died, therefore, respondents 3 and 4 are brought on record as his Legal Representatives (L.Rs.).

(3.) The revision petitioner filed the suit for recovery of Rs.2,390/- towards maktha for the years 1994-95 to 1997-98 over the lands cultivated by the first respondent with interest or to grant the same as damages for use and occupation of the land. The ancestors of the plaintiff endowed Ac.29-95 cents of land situated in S.No.223/2 of Karumanchi Village to Sri Sitaramaswamy Vari Devasthanam of Karavadi Village as a specific endowment. The plaintiff's father is one of the five trustees of the specific endowment and has got one-fourth share in the entire land. The first respondent is a lessee of an extent of Ac.1-56 cents of the above land since more than 20 years. He entered into a fresh lease for three years on 19-6-1981 for an annual rent of Rs.700/- and the due date for payment of rent is 'Magha Bahula Amavasya' of every year. He paid rents for some years and failed to pay for some years. Subsequently the plaintiff's father died.