T SELVARAJAN Vs. S MURALIDARAN

JUDGEMENT

(1.) This is a civil revision petition filed under section 6-B of the Tamil Nadu Cultivating Tenants Protection Act (XXV of 1955) read with section 115 of the Code of Civil Procedure, by the tenant Selvarajan, the petitioner herein against the Order, dated 20th January 1981 in Petition No. 170/438 of 1980 filed under section 3 (4) (a) of the Tamil Nadu Act XXV of 1955, by the landlord. The said order reads as follows:

(2.) In the result, the Civil Revision Petition fails, and stands dismissed but in the circumstances without costs.