VARADA REDDIAR Vs. DISTRICT REVENUE OFFICER MADURAI

JUDGEMENT

(1.) THE landed properties comprised in S. Nos. 255/1, 257/2b, 290/3a, 291/2 and 294/1 measuring 49. 30 acres situate in Sirangadu village, dindigul Taluk originally belonged to one Gu-ruswamy Reddiar. He, it is said, died intestate on 24. 3. 1975 leaving behind him his legal heirs, namely, (1)Thiru Ayyaswami Reddiar, (2) Thirumathi Rukmani Ammal, (3) Thirumathi Kamalam ammal, (4) Thiru Varada Reddiar, (5) Thirumathi Muthammal, and (6) Thirumathi chellammal.

(2.) IT appears that on the dispute arising as to the division of the properties among his legal heirs, a partition action had been resorted to be taken before the competent civil forum. One K. Ramasubbu, a resident of Reddiarpatti, being the sisters daughters son of the deceased Gu-ruswamy Reddiar, claiming to be a cultivating tenant of the aforesaid lands, presented a petition under Sec. 4 (1) of the Tamil Nadu agricultural Lands Record of Tenancy Rights Act, 1960 (for short' the act' )to register his name as a tenant thereof, impleading the aforesaid legal heirs as party-respondents before the Tahsildar and Record Officer, Dindigul which was taken on file as TR. No. 36/75. By order dated 25. 1. 1978, the Record Officer directed the name of the said K. Ramasubbu to be registered as a tenant in respect of the aforesaid lands.

(3.) SUBSEQUENT to the remand, the revisional authority and the District Revenue Officer, Madurai took it on his file in R. P. No. 39/83/g3.