AYYARU Vs. PITCHAI

JUDGEMENT

(1.) THIS Civil Revision Petition is directed against the order passed in M.P. No. 123 of 1987 in P. No. 2335/1981 on the file of the Revenue Court, Mayiladuthurai.

(2.) SHORT facts are:? The respondent filed the petition for eviction on the ground of arrears of rent in P. No. 2335 of 1981. While so, the Revision Petitioner has filed M.P. No. 123/1987 praying to revise the order passed earlier by the erstwhile Revenue Court, Mayiladuthurai in its Proceedings No. 2335/81 dated 22.2.1983 on the ground that it was based on the ratio of 60:40 that was prevalent prior to the Amendment Act 17/80. It is his further case that the earlier interim order may be revised with refer ence to Act 17/80 on the basis of 75:25. His claim has been rejected by the Revenue Court. Aggrieved by the same this Revision Petition is filed.