D K SYED IBRAHIM SAHIB Vs. KRISHNASWAMY NAICKER

JUDGEMENT

(1.) The plaintiffs claimed patta for their holding for Fasli 1329 from their landlords.

(2.) The only point of difference between the parties at the trial was whether the extent to be entered in the patta was properly chies 12-10-11 or chits 10-4-1.

(3.) The District Judge (Mr. J. Gopala Rao) gives no proper reasons for reversing the decree of the Deputy Collector who decided the question at issue upon a careful consideration of the evidence.