LAWS(PVC)-1949-6-4

KUMBHAN LAKSHMANNA Vs. TANGIRALA VENKATESWARLU

Decided On June 14, 1949
KUMBHAN LAKSHMANNA Appellant
V/S
TANGIRALA VENKATESWARLU Respondents

JUDGEMENT

(1.) This is an appeal from a judgment and decree of the High Court of Judicature at Madras dated 28th September 1943, which reversed a judgment and decree of the Subordinate Judge of Masulipatam dated 6th September 1941, and allowed the plaintiff's suit with costs.

(2.) The appellants before the Board were defendants 1 to 30, and will hereinafter be referred to as the "defendants." Respondent 1 was the sole plaintiff in the suit. He will be referred to hereinafter as the "plaintiff." The other respondents were defendants, and are said to have changed sides and now joined respondent 1.

(3.) The appeal arises out of a suit instituted by the plaintiff, an Inamdar (holder of an inam), to eject a large number of cultivating ryots of lands, 20.28 acres in extent, situated in the village of Lellagaruvu, in the taluk of Bandar, Kistna District.