MATTAPALLI VENKATARATNAM Vs. TOTA VARAHALIAH

JUDGEMENT

(1.) The plaintiffs (appellants) have filed the suit out of which this appeal has arisen to recover possession of 51 acres and 20 cents of land in the village of Veeravaram, from the defendants, together with arrears of rent and mesne profits for the year 1925. Various contentions were set up by the defendants in their written statement. Issue 2 runs thus: Whether the plaintiffs are entitled to eject the defendants and obtain possession.

(2.) The first part of issue 3 is: Whether the defendants are tenants of plaintiffs,

(3.) These two points were found by the Subordinate Judge, against the plaintiffs, and, as a result of his findings, he has dismissed the plaintiffs suit without going into the other issues framed in the suit.