MOHAN Vs. THAYUMANAVA SAMY

JUDGEMENT

(1.) THIS revision is directed against the order of the Special Deputy Collector, Revenue Court, Tiruchirapalli in P. No. 98 of 1995. The respondents in the said petition are the revision petitioners before this Court.

(2.) THE said petition in P. No. 98 of 1995 was filed by the respondent herein under Section 4(5) of the Tamil Nadu Cultivating Tenants Protection Act, 1955 for restoration of possession of the suit property comprised in S.F. No. 378/11 of an extent of 0. 92 cents of wet land in Rajendram village.