KANDADA THIRUVENKATA CHARLU Vs. SHAIK ALTOO SAHIB

JUDGEMENT

(1.) The plaintiffs who are the inamdars of Lupuchendrapet seek to resume the plaint land which was granted for mudum service and to recover possession of it with mesne profits. The defendants contend that the land has been in the possession of their family for about 150 years and that they are entitled to enjoy it so long as they are able and willing to perform the duties of mudum, that there has been no default and that the land cannot therefore, be resumed.

(2.) The District Munsif has found that the land is not resumable and the Subordinate Judge has confirmed this finding.

(3.) The plaintiff has filed the present appeal. The lower Appellate Court on a review of the whole evidence has come to the con- -elusion that the grant cannot be resumed.