HINDUSTAN PETROLEUM CORPORATION LTD Vs. TAYARAMMAL

JUDGEMENT

(1.) THE defendant/hindustan Petroleum Corporation in O. S. No. 110/1986 is the revision petitioner.

(2.) O. S. NO. 110/86 was filed by the plaintiff against the defendant-corporation for a judgment and decree directing the defendant-corporation to deliver possession to the plaintiff of the plaint schedule property, namely, land situated at Coimbatore bearing New Town Survey No. 932 admeasuring 146 ft. x 146 ft. x 105 feet and also for other reliefs.

(3.) THE defendant-corporation filed I. A. No. 257/1986 under Sec. 9 of the Tamil Nadu City Tenants Protection Act, 1921 (hereinafter called 'the Act') praying for an order that the plaintiff be directed to sell for a price to be fixed by the court for the suit schedule land. This I. A. No. 257/86 was allowed on 6. 4. 1994 and thereafter the defendant/corporation filed I. A. No. 409/1994 praying for deciding the market value of the suit schedule property. When the suit was pending, the plaintiff passed away and respondents 2 and 3 were brought on record before this court as legal heirs of the deceased plaintiff. The Legal Representatives of the deceased plaintiff filed a memo in I. A. No. 409/94 stating that they have no objection at all for fixing the market value of the suit schedule property.