SUGUMAR Vs. KASIAMMAL

JUDGEMENT

(1.) Inveighing the order dated 15.4.2010 passed in O.E.A.No.37 of 2010 in O.E.P.No.97 of 2002 in O.S.No.163 of 1983 by the District Munsif, Arni., this civil revision petition is focussed.

(2.) A summation and summarisation of the relevant facts, which are absolutely necessary and germane for the disposal of this civil revision petition, would run thus:- The respondents herein filed the suit O.S.No.163 of 1989 as against the revision petitioners herein seeking recovery of possession. It seems, the trial Court dismissed the suit. Whereupon the first appellate Court set aside the judgement of the trial Court and decreed the suit, as against which, the S.A.No.929 of 1991 was filed before this Court. This Court, while disposing of the second appeal mandated thus:

(3.) The learned counsel for the revision petitioners would submit that in adherence to the direction given by this Court in the second appeal, the petition was filed erroneously before the Revenue Divisional Officer by the revision petitioners herein and subsequently it was found that that was not the proper forum and ultimately, the petition was dismissed. Whereupon a fresh application has been filed before the Tahsildar, who, according to the revision petitioners, is the competent authority to declare as to whether the revision petitioners herein are the cultivating tenants or not under the Tamil Nadu City Tenants Protection Act.