DADAMUDY TATAYYA Vs. KELACHINA VENKATASUBBARAYYA SASTRI

JUDGEMENT

(1.) It is contended by Mr. Venkatachariar for the appellants that the words " jeroyiti lands " mean ryoti lands and he relies upon a number of decisions of this Court in support of his contention. There are the cases of this Court in which it was held that the term " jeroyoti " does not necessarily mean " ryoti. " It is again urged that in the Kistna District the ward " jerpyoti " is used as meaning " ryoti. " It would not be very satisfactory to decide upon the meaning of this word by reference to cases in which the term was used as denoting ryoti land. I think for a proper disposal of this case there should be a specific finding as to the meaning of the word "jeroyiti" as used in the part of the country in which the plaint land is situated. It is suggested for the respondents by Mr. Raghava Rao that the word "savaram jeroyiti" mean homeform land. The Subordinate Judge will record a finding first as to the meaning of the words " jeroyiti " and " seri "as used in that part of the country in which the plaint lands are situated and also as to the meaning of the expression " savaram jeroyiti " when used in documents executed or prepared in that part of the country. Parties will be allowed to adduce fresh evidence on the point on which the finding is called for. The finding will be returned in two months and seven days will be allowed for objections.

(2.) [In compliance with the order contained in the above judgment, the Subordinate Judge of Masulipatam submitted the following :] Findings

(3.) I have been called upon to submit a finding as to the meaning of the words " jeroyiti" and " seri " as used in the Vuyyur Zamindari and as to the meaning of the expression "savaram jeroyiti" when used in documents in that estate. Both parties were allowed to adduce fresh evidence on the points above referred to.