DEVIKARANI AND ORS. Vs. A. ILLAYARAJA AND ORS.

JUDGEMENT

(1.) THE heirs of the original owner one R.M. Govindarajan (since deceased) and one Pushpavalli, Landlady are the Petitioners in all the above revisions.

(2.) HEIRS of the said R.M. Govindarajan and Pushpavalli have filed T.C.T.P. under Section 34 -A of the Tamil Nadu Cultivating Tenants Act for evicting the respondents -original lessees who were cultivating the lands. As they had defaulted in payment of the rent as agreed, the Eviction Petitions were filed. Pending Eviction Petitions, one Illayaraja and Mayilvahanan filed interlocutory applications for impleading themselves in the Eviction Proceedings. The said impleading Petitions were allowed. Aggrieved by the same, all the above Civil Revision Petitions are filed.

(3.) THE said Agni Ambalam to whom the original lessees have made over their leasehold rights died and his heirs namely one Illayaraja and Mayilvahanan are now in possession of the lands. According to them, they have been cultivating the lands after the demise of Agni Ambalam. They want to implead themselves in the Eviction Proceedings. Accordingly, the interlocutory applications were filed seeking an order of impleadment of the heirs of Agni Ambalam who got the leasehold rights made over in his favour as parties to the Eviction Petitions. As the said impleading Petitions were allowed, the present Civil Revision Petitions have been filed by the heirs of the original owner deceased Govindarajan challenging the impleadment.