AMMAJI BEEVI Vs. ABDUL RAHIM

JUDGEMENT

(1.) THIS revision is directed against the order passed in petition No. 656 of 1987 on the file of Revenue Court, kumbakonam. That petition was filed for eviction under section 3 (4) (a) of Act 25 of 1955 by the revision petitioner herein, who is the daughter of Mohammed ismail on the ground that there was default in payment of rent for Faslis 1393 to 1396.

(2.) THE respondent herein, in the eviction petition, contended that the original owner of the land was one Mohammed Ismail, in whose favour, lease-deed was executed, which is marked as Ex: P. 1 dated 15. 4. 70. According to the respondent, no lease deed was executed in favour of Ammaji Beevi. THErefore, there is no relationship of landlord and tenant between the respondent and Ammaji Beevi. THE Revenue Court held that in view of the fact that there is no fresh lease deed between Ammaji Beevi and the respondent, she can not be said to be the owner of the land in question and there is no relationship of landlord and tenant between the revision petitioner and the respondent herein and dismissed the eviction petition. It is against that order, the present revision has been preferred by the said Ammaji Beevi.