SATTI SURI REDDI Vs. KOLACHINA AGNIHOTRUDU

JUDGEMENT

(1.) The appellants were the tenants of the first respondent who instituted a suit in the Court of the Subordinate Judge, Narsapur, for their ejectment at the expiry of the term granted. The defence was that the lands occupied by them were part of anlnam village and therefore they had the right of permanent occupancy, The Subordinate Judge held that the lands which they occupied were Inam lands, but the grant was not a grant of a whole village and therefore the lands comprised in the grant were not an estate within the meaning of the Madras Estates Land Act. Consequently the plaintiff was entitled to maintain the suit for ejectment in a Civil Court. He granted the relief claimed and the appeal is from the decree passed by the Subordinate Judge.

(2.) In deciding the suit in favour of the plaintiff, the Subordinate Judge relied on the entries in the Inam Register. The plaintiff, however,produced 4 documents-Exhibits R. W, Y and Z of earlier dates which he contended supported his case. These documents were not produced before the Inam Commission. The Subordinate Judge discussed these documents but held that even if they were excluded, the plaintiff had substantiated his case. We consider that the Subordinate Judge rightly decided that the grant was not a grant of a whole village and that the Inam Register is itself sufficient to justify this finding. At the same time we see no reason why Exhibits R, W, Y and Z, should not be taken into consideration as well.

(3.) The portion of the Inam Register which contains entries relating to this Inam is headed: Register of Inams in the village of Vireswarapuram Agraharam in the taluk of Kaikalur in the District of Kistna.