RENGANAYAKI AMMAL Vs. D R PERUMAL REDDIAR

JUDGEMENT

(1.) THE petitioners have filled the revision petition against the order dated 20. 8. 1991 made I. A. No. 74 of 1990 in O. S. No. 20 of 1978 on the file of the Sub-Court Chingleput.

(2.) ACCORDING to the petitioners, they are the petitioners in the said suit. They have filed the said suit for a decree to set aside the lease deed dated 17. 12. 1975 and for past and future mesne profits.

(3.) AGAINST the said order dated 20. 8. 1991, the petitioner have filed the above revision petition.