VUNGARALA SESHAYYA; VUNGARALA SATTIRAZU; GANNI VEERAYYA AND CHINTAPALLI SATTIRAZU; DAMISETTI VENKATASWAMY Vs. TADAPALLI SUBBA RAO; ALLA NARAYANASAWMY

JUDGEMENT

(1.) The jagir having been resumed by the Government, the property in question was neither a settled nor an unsettled jagir when the Estates Land Act came into force and hence the definition of an estate in that Act did not apply to it.

(2.) The Subordinate Judge rightly relied on the defendants (appellants ) own admissions in the muchilikas executed by them for his finding that they had no occupancy rights in their respective holdings and that finding of fact cannot be questioned in second appeal.

(3.) This and the connected second appeal are, therefore, dismissed with costs.