ANJALAI Vs. K. KOMAGAM

JUDGEMENT

(1.) These Civil Revision Petitions are filed by the cultivating tenant as against the order in Miscellaneous Petition No.140 of 2018 in Petition No.147 of 2013, dated 05.12.2018 and against the order passed in Petition No.147 of 2013, dated 11.02.2019, on the file of the Revenue Court (Special Deputy Collector), Tiruchirapalli.

(2.) Heard the learned Counsel appearing for the petitioner and the learned Counsel appearing for the respondent.

(3.) Brief facts that are necessary for the disposal of these Civil Revision Petitions are as follows: