VELURI VEERABHADRAMMA Vs. PALADUGU RAMAIAH

JUDGEMENT

(1.) Plaintiff has filed this Second appeal under the following circumstances :-

(2.) She is the owner of Ac. 13-04 cents of agricultural land which was leased out to Appaiah, the father of defendants 1,2 and 4 and husband of the third defendant. He died in 1968. It is the case of the plaintiff that the defendants after the death Appaiah did not exercise the option to continue the tenancy for the unexpired period of the lease. Secondly they did not pay her the mesne profits for 1968-69. She therefore filed the present suit for evicting the defendants.

(3.) In defence it was contended by the defendants that they had orally exercised the option to continue the tenancy and that therefore the plaintiff was not entitled to evict them from the land in question.