UPADRASTA VENKATA SASTRULU Vs. DEVI SITARAMUDU

JUDGEMENT

(1.) Before disposing of these appeals we consider it desirable to have findings on the following points : (1) Whether the land in question in each of these suits was waste land or" cultivated land at the time of the grant of the inam ? and (2) whether at the time of the letting to the defendant in each suit the Kudivaram over the land in the suit had been acquired by the inamdars?

(2.) Both parties may adduce fresh evidence. The findings should be submitted within three months from the date of receipt of this order in the Court below and the parties will be at liberty to file memoranda of objections to the said findings within seven days after notice of return of the same shall have been posted up in this Court.

(3.) In compliance with the above order the District Judge of Kistna submitted the following FINDINGS.--These appeals have been remanded to give a finding on the following two issues : 1. Whether the land in question in each of these suits was waste land or cultivated land at the time of the grant of the inam? Whether at the time of the letting to the defendant in each suit the Kudivaram over the land in the suit had been acquired by the inamdar? (2) Issue I. The grant was about 1748 : therefore, neither side has either oral or documentary evidence to offer.