LAKSHMINARAYANA Vs. VENKAYAMMA

JUDGEMENT

(1.) THE Judgment of the Court was delivered by the Hon'ble THE Chief Justice. S. T. A. Nos. 9 and 10 of 1954. THEse two appeals arise out of the orders of the Court of the Estates Abolition Tribunal, Vizianagaram, in O. P. Nos. 127 and 128 of 1953. THE facts may be briefly stated. Siripuram estate in Srikakulam District was notified under the Madras Estates (Abolition and Converstion into Ryotwari) Act, 1948 (hereinafter referred to as the ' Act'). Subsequent to the coming into force of the Act, the appellant filed O. S. No, 36 of 1950 on the file of the Court of the Subordinate Judge, Srikakulam, to enforce a mortgage executed by the holder of the Siripuram Estate in his favour in 1933 and obtained a decree for recovery of a sum of Rs. 2,15,000/-. As by that time the estate vested in the Government, the decree ran as follows :