MARKAPULI REDDIAR Vs. THANDAVA KONE

JUDGEMENT

(1.) WE must take it that in 1878 when the landlord brought the tenant s interest in the land to sale for arrears of rent and purchased if himself it was ryoti land. Section 8 of the Madras Estates Land Act enacts that the occupancy and land lord s rights did not merge by the purchase and that the landlord did not acquire occupancy right. The land remained ryoti, and 2nd defendant being in possession as a ryot when the Act came into operation, must be taken to have acquired occupancy right by virtue of Section 6, if he did not possess it before.

(2.) THE suit must, therefore, fail, and is dismissed. First defendant will bear 2nd defendant s costs throughout, and 1st defendant and plaintiff will bear their own.