KOTHANDARAMA REDDIAR Vs. CHINNASWAMI REDDI

JUDGEMENT

(1.) In these suits there were two questions between the landlord and his tenants which arose for determination viz., (1) whether the tenants should be made to pay rent on dry lands wilfully left waste ; (2) whether the tenants should be made liable to pay wet rents at the highest neighbouring waram rent, when dr,y crops are raised on wet lands when there is a sufficiency of water in the irrigation source for raising wet crops.

(2.) The District Judge has found both these points in favour of the tenants and has directed the proposed terms to be omitted from the pattas.

(3.) We are unable to support his judgment.