(1.) The plaintiffs (six in number) In the suit are the appellants In the second appeal. The 1st defendant alone is the respondent. The suit is filed for a declaration of the plaintiff's title to the suit property of an extent of Ac.25-48 cents In Kapatralla village, Kurnool District and to recover possession of the same and damages for use and occupation and future profits. The suit was filed on 20-2-1968 In the District Munsif's Court Dhone and subsequently transferred to the District Munsif's Court, Pattikonda and re-numbered as O.S. No. 4 of 1970 on the file of that Court.
(2.) According to the plaintiffs the suit property belonged to one Pedda Kowiutlayya, who was the husband of the 1st plaintiff and the father of plaintiffs 2 to 6. The 1st plaintiff is his second wife. The 2nd pfaintiff is his son by his first wife. Kowlatlayya died in the year 1965 and after his death the plaintiffs became entitled to the suit property.
(3.) The case of the plaintiffs is that Kowlutlayya purchased the suit property from the 1st defendant under Ex. A-4 dated 7-5-1948 registered sale deed for a sum of Rs. 500/- and took possession of It and subsequently leased out the land to the 1st defendant under lease deeds, Exs. A-3. A-2 and A-1 dated 17-3-1961, 26-3-1963 and 5-1-1965 respectively each for two years. After the death of Kowiutlayya the 1st defendant failed to pay the rent of Rs. 75/- stipulated in the lease deeds and refused to deliver possession.