ANANDAN Vs. LINGAM

JUDGEMENT

(1.) The orders dated 20.07.2004 and 22.12.2004 respectively and made in C.T.P. No. 4 of 2000, on the file of the Presiding Officer (Special Deputy Collector), Revenue Court, Cuddalore are under challenge in the memorandums of civil revision in C.R.P. (NPD) Nos. 2057 of 2005 and 766 of 2005. The subject matter in both the civil revisions is one and the same. The parties to the revision petitions also one and the same. Since the issue which is involved in both the civil revisions is common in nature, both the civil revision petitions have been clubbed together, heard jointly and disposed of in this common Order.

(2.) The respondents herein are the petitioners in the petition in C.T.P. No. 4 of 2000. Whereas, the revision petitioner herein is the respondent therein.

(3.) The revision petitioner herein is the cultivating tenant under the first respondent in respect of the land measuring 0.56 Cents, comprised in Survey No. 55/7, Patta No. 268 at Sirunaiperugal Village, Kancheepuram Taluk. The lease is for a fixed rent of nine bags of Paddy.