- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) The appellant-plaintiff, along with Bhavaraju Nagamani, filed a suit before the civil court for granting the following reliefs: "(1) for a declaration of the permanent leasehold right and interest of Plaintiffs 1 and 2 in respect of the plaint schedule land as per the terms and conditions of the original registered permanent lease deed dated 7.02.1951 and for consequential possession of the plaint schedule property after evicting Defendants 2 to 5 therefrom; and from the respective extent in their possession as per the registered sale deed dated 24.11.1993 mentioned in Para 10 of the plaint; (2) to pass a decree for Rs. 1,68,750.00 against Defendants 1 to 5 towards past mesne profits or for damages for use and occupation with interest thereon at 12% per annum from the date of suit till realisation; (3) for future mesne profits to be determined under separate application and for payment of the same with interest thereon at 12% per annum from the respective due dates till realisation; (4) to appoint a receiver to take possession of the plaint schedule land with the paddy crop thereon and manage the same pending disposal of the suit; (5) for costs of the suit; and (6) for such other reliefs as may be deemed just and necessary in the circumstances of the case.";