M CHANDRAMOULI Vs. ESWARAN NAIDU; ETHIRAJULU NAIDU; SILAKKAMA @ SANJEEVI NAIDU; BABY AMMAL; KRISHNAVENIAMMAL; NARASIMHALU NAIDU

JUDGEMENT

(1.) This Civil Revision Petition is filed against the Order dated 21.10.2008 made in C.T.P.No.81/1992, on the file of the Special Deputy Collector (Revenue Court), Cuddalore at Kancheepuram.

(2.) The respondents herein filed CTP.No.81 of 1992, before the Special Deputy Collector (Revenue Court), Cuddalore at Kancheepuram, seeking to evict the revision petitioner from the lands mentioned in the petition.

(3.) Learned counsel appearing for the revision petitioner submitted that the Special Deputy Collector (Revenue Court), Cuddalore at Kancheepuram passed an interim order dated 21.10.2008 in CTP.No.81 of 1992 under the Tamilnadu Cultivating Tenants Protection Act, 1955, Section 25, Sub Section 3, 4(a), directing the Revision petitioner to pay a sum of Rs.4,05,000/- to the respondents on or before 12.03.2009. Learned counsel further submitted that the order passed by the Revenue Court is a non speaking order and the same does not determine the quantum to be paid to the landlord / respondents herein. The said order was passed, without giving an opportunity to the revision petitioner. Therefore, seeks to grant an opportunity to the petitioner and thereafter to decide the issue on merits.