RAMACHANDIRAN Vs. SANJIVI

JUDGEMENT

(1.) The respondent in P.C.T.P.A. No. 01 of 2016 on the file of the Revenue Court, Puducherry, Sub Division (South), Villianur, is the revision petitioner herein.

(2.) The revision petition has been focussed against the order dated 26.09.2018 disposing of the said P.C.T.P.A. No. 01 of 2016 by rendering a finding that the annual lease rent payable by the revision petitioner was 5 bags of paddy or its equivalent cash and that the same should be paid from January 1998 till December 2015 and a further finding that the revision petitioner herein should vacate the suit property forthwith and should also pay the outstanding lease rent.

(3.) Heard Ms. Elizabeth Ravi, learned counsel for the revision petitioner and Mr. S.V.D.Rajendra Prasad, learned counsel for the respondent.