BALUCHAMY Vs. SRINIVASAN AYYAVARU

JUDGEMENT

(1.) THIS is a petition by the tenant against the order of the Authorised Officer, Land Reforms, Madurai, rejecting his application for deposit under Section 3 (3) (a) of the Tamil Nadu Cultivating Tenants' Protection Act, 1955.

(2.) THE petitioner is a tenant under the respondent in respect of an extent of 1 acre 50 cents in Thenkarai Village of Nilakottai Taluk. For the fasli year 1381, the petitioner deposited a sum of Rs. 610 and filed an application under Section 3 (3) (a) for recording the deposits.

(3.) THE Authorised Officer accepted the contention of the respondent and held that the amount deposited by the petitioner did not represent the full or correct amount of rent due from him for fasli 1381, and therefore the deposit application was rejected.