VARADA IYENGAR Vs. RAMUDU

JUDGEMENT

(1.) THIS is a case in which one Ramudu applied for remission of rent arrears from one Varada Iyengar on the footing that by reason of his being a cultivating tenant in a flood-or drought-affected area, he is entitled to relief under Tamil Nadu Act XVI of 1980 (Tamil Nadu Cyclone and Flood Affected Areas Cultivating Tenants Arrears of Rent (Relief) Act, 1980).

(2.) VARADA Iyengar opposed this claim for relief on the score that Ramudu was not his cultivating tenant.

(3.) IN this revision brought by Varada Iyengar, the question is whether the Revenue Court functioning under Act XVI of 1980 has any power to grant stay of its own proceedings by reason of the fact that an earlier proceeding under Act X of 1969 was even then pending disposal on the question whether the relationship between the parties was that of landlord and cultivating tenant.