PRATIVADI BHAYANKARAM THIRUVENKATACHARYULU Vs. SECRETARY OF STATE

JUDGEMENT

(1.) The facts out of which this second appeal arises may be shortly stated. There used to be an ancient estate known as the Estate of Bellamkonda in Sattempalli Taluk of the present Guntur District, but formerly Kistna District. This estate belonged to the Malraju family. Some time in the 18 century the then holder of the estate, namely, Deshmukh Desh Pandya Malraju Ramarayanim Garu granted an agraharam of the village of Palidevarlapadu to one Prativadi Bhayankaram Vedantacharyulu Garu. The grant was an absolute one but liable to pay kattubadi of Rs. 89-7-10. The Kistna District Manual by Mr. Mackenzie, p. 318, shows that in the year 1818 the then owner of Bellamkonda estate, gave away his estate to Government by his will. His descendants are now in receipt of an allowance from Government.

(2.) The Government thereby stepped into the zemindar's shoes and were in receipt of the kattubadi. At the time of the inam commission in 1860 the village was enfranchised. Exhibit V-A is the inam register for :he whole village. This document shows that the extent of the whole village was 521 acres 37 cents. The porambokes in the village were of the extent of 56 acres 22 cents and there were minor inams of 132 -ores 9J cents. Deducting the porambokes and the minor inams amounting to 189 acres 12 cents, the extent of the rest of the village was 332 acres 25 cents. Details are given in Column 5 of the dry extent 327 acres 15 cents) and the wet extent acres 10 cents). Of the dry 209 acres cents were cultivated and the rest was waste. The wet was all waste. The annual collections from the cultivated dry lands also given for about 15 years, namely, islis 1247 and 1256--1269.

(3.) The average per annum is shown as Rs. 246 and the permanent assessment is shown as Rs. 270. At the time when the register according to Regulation XXXI of 1802 was prepared, the owner of the village was Vedantacharlu, son of the original grantee. At the time of the survey the enjoyer was Kumara Vedantacharlu, son of the last person. At the time of the enfranchisement the enjoyers were two brothers, Aravamudalwar and Thirumalacharlu, sons of the last preceding person. Column 20 shows that they were divided. Exhibit 1 is the corresponding inam statement. It gives a pedgree and Column 6 says that the agraharam was granted in the Vaisagha Sudda of the year Vijaya which corresponds to May 1773. Under Columns 7, 8 and 9 details are given of the 132 acres 90 cents of minor inams. First, there is the inams granted to the karnam 56 acres 32 cents and then there are the inams to the village purohit 10 acres 23 cents, the Muhathad 10 acres 22 cents, the Vettis 15 acres 33 cents and three private inams granted by the agraharamdars to Kurmalla "Venkatacharyulu, 10 acres 23 cents, Prativati Bhayankaram Appalacharyulu 20 acres 45 cents and Kurmalla Varadacharyulu 10 acres 22 cents.