R MUNISAMI REDDI Vs. POTHILI VENKIAH

JUDGEMENT

(1.) This is an appeal from the decree of the District Court dismissing a suit for the recovery of certain lands formerly held as a Dasabandham inam i.e., lands granted for the upkeep and maintenance of certain tanks.

(2.) For the purpose of the question we have to decide in the appeal, the material dates and facts are as follows:

(3.) In 1830 a deed (Exhibit V) was executed by the then Zamindar of Kangundi granting certain villages to his younger brother the predecessor in title of the second defendant. Amongst the villages so granted was the village of Venkatapalli. The lands which form the Dasabandham inaru and which are the subject of this suit are situated in this village.