CHENDRAYAMMAL Vs. THE REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) THE revision petitioner is the respondent in M.C. No. 3216/2012/A4 on the file of the first respondent and aggrieved by the restraint order passed in the said proceedings dated 06.01.2014, she has filed this Criminal Revision Case.

(2.) ACCORDING to the second respondent, the lands admeasuring 3 acres and 10 cents in S.Nos.2415/2, 2412/2A, 2318/1B and 2318/1C in Devathanapatti village, Periyakulam Taluk, Theni District, belong to his wife, namely, Tmt.Noorjahan and the said lands are under his management and being cultivated by him.

(3.) THE first respondent has issued notices to the second respondent as well as to the revision petitioner herein, calling upon them to appear before him along with the relevant documents. On 25.03.2013, the second respondent appeared before the first respondent and produced the title deeds and adangal to prove that he is in possession of the property. Though the revision petitioner was represented by a Counsel before the first respondent, he filed the vakalat alone ad did not produce any documents. The matter was adjourned to 10.04.2013 and on that date also, no document whatsoever was produced on behalf of the revision petitioner.