HAMID KHAN Vs. S. M. S. FROSE KHAN

JUDGEMENT

(1.) The appellants / petitioners filed this appeal to set aside the order dtd. 11/11/2021 in IA.No.10/2011 in AS.No.13/2010 on the file of the Additional District Court, Ramanathapuram.

(2.) The brief case of the petitioners in IA.No.10/2011 is that the respondents have leased out their land to the petitioners. The respondents are now attempting to sell away the same to third parties. The petitioners have constructed superstructures and have also planted machineries therein. If the respondents are willing to sell away the suit property, first preference ought to be given to the petitioners.

(3.) The respondents filed memo of objection stating that the petitioners committed wilful default in paying rent regularly and hence the tenancy right is terminated. The petitioners are not entitled to get any relief since the tenancy right is terminated.