MASILAMANI Vs. MURUGESAN

JUDGEMENT

(1.) THIS civil revision petition has been filed by one masilamani in the capacity of cultivating tenant against the order passed by the Revenue Court, Thanjavur in P. No. 175 of 1999/kumbakonam whereby the Revenue court has come to the conclusion that the said Masilamani is in arrears of lease amount to the tune of Rs. 31 ,050 relating to faslis 1406 to 1408 and also given time till 10. 7. 2002 for payment of the said arrears of lease amount failing which eviction proceedings would follow.

(2.) AGGRIEVED against such order, the cultivating tenant masilamani has filed this civil revision petition on the ground that the revenue Court has not at all conducted enquiry in proper manner by marking documents and examining witnesses and that the Revenue Court has committed error in passing a cyclostyled and stereotyped order by filling up the gaps relating to the period of arrears and the quantum of arrears without application of mind and that the Revenue Court has failed to note that there is title dispute between the land owner Murugesan and his vendor and that the claim is a time barred one and that the Revenue Court has not considered the documents filed by Masilamani such as plaint copy in O. S. No. 588 of 1997 and registration copy of the settlement deed dated 12. 9. 1997 in favour of one lalitha by the original owner Ponnammal and that the Revenue Court has failed to note about the suit filed by the land owner Murugesan himself for declaration of his title upon that petition mentioned premises in O. S. No. 588 of 1997 and thereby the said Murugesan has no right to take eviction proceedings before the Revenue Court and that in all, the Revenue Court has passed a non-speaking order and thereby it is liable to be set aside.