PASARLAPUDI CHOULTRY Vs. KADALI SRINIVASA RAO

JUDGEMENT

(1.) These six Civil Revision Petitions arise out of the Judgments in Small Cause Suit Nos. 12, 14, 16, 17, 19 and 25 of 1998 on the file of Principal Junior Civil Judge, Razole.

(2.) In all these Civil Revision Petitions, the unsuccessful plaintiff - Pasarlapudi Choultry - represented by its Executive Officer is the revision petitioner and different tenants under the Institution figure as respondents in all these Civi) Revision Petitions. The suits are filed for recovery of arrears of rent from the respective respondents-defendants in these suits on the ground that they are cultivating tenants and they are liable to pay the rents. The respective defendants had filed the written statements denying the averments in the respective plaints and also denying the title of the plaintiff-choultry and claiming title by adverse possession as well. In all these matters, on the strength of the respective pleadings of the parties, the following points were framed for consideration:

(3.) The Executive Officer of the plaintiff- choultry was examined as PW. 1 and the respective tenants were examined as D.W. 1 in all these matters and the documentary evidence of Exs.A-1 to A-8 and Exs.B-1 and B-2 was adduced by the respective parties. The Court below after discussing the points for consideration, had ultimately dismissed the suits and the plaintiff-institution aggrieved by the said Judgments made in S. C.NOS. 12, 14, 16, 17, 19 and 25 of 1998 had filed these Civil Revision Petitions.