Citation Codes Equivalent Citations citation codes Case Number Second Appeal No. 1668 of 1912 Judges Sankaran Nair Bakewell, JJ. See more information ... Smart Summary Please sign up to generate summary. JUDGMENT Yuruva Venkata Reddy v. Maddi Veeranna 1. The lease relied upon requires registration and is not admissible to prove the nature of the plaintiff's possession.2. See Kanuparti Subbayya v. Kurunani Madduletiah(2).3. The second appeal is dismissed with costs.S.N/R.K4. Appeal dismissed.