RENUKUNTLA RAMA CHANDAR Vs. B NOORUDDIN

JUDGEMENT

(1.) The legal representative of the unsuccessful plaintiff in O.S. No. 16 of 1974 on the file of the I Additional Subordinate Judge, Warangal, is the appellant. The suit was filed against the 1st respondent, (who is since dead and represented by legal representative), claiming the relief of recovery of possession, and mesne profits, in respect of about Acs.6-00 of land in Sy. No.540 of Cheriyal.

(2.) For the sake of convenience, the parties herein are referred to, as arrayed in the suit.

(3.) The plaintiff pleaded that he purchased 3 acres each, under two separate agreements, dated 1/6/1963, marked as Exs.A-14 and A-16, for a consideration of Rs.500.00 per acre from one, Veera Brahmam, and that possession was delivered to him, on the same day. Separate receipts marked as Exs.A-15 and A-17 are said to have been issued, acknowledging the payment of consideration. According to him, one Ranga Rao was the original owner of the land, and from him Veerabhrahmam purchased it, in 1337 Fasli, under Ex. A-27.