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Judgment
The lower Courts have held that the present suit for possession is barred by the suit which was previously instituted by the same plaintiffs for
mesne profits. Following the decisions in Gutta Saramma v. Maganti Raminedu 31 M.k 405, and Tirupati v. Narasimha 11 M.k 210, we are of
opinion that the suit is not barred. It is unnecessary to decide whether there is any conflict between the decision in Tirupati v. Narasimha 11 M.k
210 and that in Venkoba v. Subbanna 11 M.k 151. The right to mesne profits may exist without any right to possession, and the cause of action
sued on need not necessarily be one and the same. We set aside the decrees of the Courts be low, direct the Munsif to restore the suit to his file
and proceed to dispose of it according to law. Costs will abide the result.