P V SUBBAIAH Vs. K V PRASAD

JUDGEMENT

(1.) .The question which arises for our consideration in this Civil Revision Petition is whether voluntary surrender of the land under occupation of a tenant is binding upon the tenant or whether he could resile from the same.

(2.) . The present Revision Petition is filed against the concurrent judgment of the learned District Judge, West Godavari at Eluru in A.T.A.No.112 of 1985 dated 4-10-1991, which was decided against the tenant and in favour of the landlord.

(3.) . By an order dated 28-11-1985 in A.T.C.No.13 of 1980, passed by the Special Officer-cum-Principal District Munsif, Narsapur, the tenant's appeal under Section 16(1) of the A.P.(Andhra Area) Tenancy Act, 1956 (for short 'the Act') for declaration of his tenancy rights and for permanent injunction against the respondents, was dismissed.