R.M.GOVINDRAJAN Vs. PARAMAN NAIR

JUDGEMENT

(1.) The innocent landlord, caught between the tenant/lessee on the lease and the sub-tenant, who is a sub-lessee of the tenant under a registered sub-lease, fighting the case through the various courts for more than three decades, is now before this Court through the present revision petitions, now being prosecuted by their legal representatives, has assailed the order passed by the Revenue Court in and by which the petitions filed for eviction of the cultivating tenant and for realising the dues payable towards the lease amounts have been dismissed on the ground that the amounts due towards the lease amounts have been paid and, therefore, there arises no question for eviction of the cultivating tenant.

(2.) As both the civil revision petitions and the second appeal are strikingly connected through the very same set of facts and the disposal of the revisions would have a direct impact on the second appeal and vice versa, the civil revision petitions and the second appeals are taken up together for disposal.

(3.) For the sake of convenience, the revision petitioners and their predecessors-in-title would be referred to as 'landlord', the predecessors-ininterest of the tenant/lessee would be referred to as 'tenant' and the predecessors-in-interest of the sub-tenant/sub-lessee would be referred to as 'sub-tenant'.