CHINNATHAMBI Vs. PANCHALAI

JUDGEMENT

(1.) THIS civil revision petition has been filed against the order, dated 7. 8. 2000, made in O. S. No. 160 of 1999 on the file of the Additional District munsif, Ariyalur.

(2.) IT is the case of the petitioner that he is a cultivating tenant of the suit schedule property in O. S. No. 160 of 1999. He had entered into lease agreements with the owner of the property, on 1. 3. 1992 and 3. 2. 1996. The plaintiff is the owner's wife and resident of Chennai. After the death of the owner, the aforesaid suit was filed on the basis of the false allegations that she was in possession. She had filed the suit in O. S. No. 160 of 1999 for permanent injunction restraining the petitioner herein from interfering with her possession of the property and had also filed an interim application in i. A. No. 168 of 1 999 for an order of interim injunction. It is also the case of the petitioner that he was in possession as the Revenue Officer, on 26. 6. 20 00, had declared that the petitioner was a cultivating tenant in the suit schedule property. He had filed I. A. No. 193 of 1999 for an interim injunction restraining the respondent/plaintiff from interfering in his possession of the property.

(3.) THE petitioner had submitted the judgment of this Court reported in 1958 (I) M. L. J. 505 (Aravan Servai V Kamugan Servai) wherein it has been held thus: