ATLURI SEETHARAMADASS Vs. SUNKARA RADHAKRISHNA

JUDGEMENT

(1.) This revision by the plaintiff under section 115 of the Code of Civil Procedure is directed against the order and decree of the learned II Additional District Munsif, Gudivada, passed in I.A. No. 124 of 1976 in O.S. No. 30 of 1973, dated 20th July, 1976.

(2.) The suit, giving rise to the above revision, was instituted by the petitioner for possession of the plaint schedule properties and for realisation of rents alleged to have been due to him.

(3.) The petitioner was the owner of a rice mill known as Sri Bhavani Prabhakara Rice and Flour Mill at Gudivada. The respondent took the same on lease for a period of two years from 2nd November, 1971 till 1st December, 1973- During the subsistence of that lease period, the petitioner filed Original Suit No. 30 of 1973 against the respondent alleging that the respondent-defendant has not been running the mill, that he has. abandoned the same and has been committing acts of waste and that therefore the petitioner-plainiff is entitled to take back possession of the mill by determining the lease.