R DEEMUDU Vs. P DEEMUDAMMA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the learned Counsel for the respondent.

(2.) This C.R.P. is directed against the judgment and decree of the learned Principal District Munsif, Chodavaram in O.S.No.15 of 1990, dated 27-3-1995.

(3.) The only question which arises for our consideration in this revision petition is whether the petitioner/defendant was the cultivating tenant over the disputed land for a long time and there was no question of the respondent/ plaintiff having been forcibly dispossessed within six months prior to the date of institution of the suit.