MUTHAKAMALLI SITARAVAMMA Vs. SOMA VENKATESWARLU

JUDGEMENT

(1.) THIS Revision Petition is filed by the respondents in A. T. C. No. 4 of 1993 on the file of the Special Officer-cum-Principal Junior Civil Judge, Guntur.

(2.) FOR the purpose of convenience, the parties herein are referred to as they are arrayed in A. T. C. No. 4 of 1993.

(3.) THE A. T. C. was filed by the respondent herein for declaration that he is the statutory tenant over the petition schedule property. The respondents denied the landlord and tenant relationship between them and petitioner and pleaded that the petitioner is not entitled for the relief as prayed for. The land in respect of which the tenancy rights claimed is about 5 acres and odd. It is the contention of the petitioner that since 30 years he has been cultivating the land by raising the green grass and selling the same and was paying the rent every year annually towards lease amount. Since there is threat of dispossession by the respondents, he is entitled for the declaration of tenancy rights as prayed for.