M R NARASIMACHARI Vs. K ALAGUMUTHU

JUDGEMENT

(1.) The petitioners filed the above Civil Revision Petition, agaisnt the order dated 13.12.2006 made in T.C.T.P.No.89 of 1994 on the file of the Revenue Court (Special Deputy Collector) Madurai, claiming the payment of arrears of rent for the fasli year 1401 to 1403 i.e., for 3 fasli years at the rate of 25 bags of 72mm irrespective of the yield.

(2.) The case of the petitioners is that the tenancy is between one Ramakrishna Iyer and Koolu @ Karuppanan. The petitioners are the legal heirs of Ramakrishna Iyer and the respondents are the legal heirs of Koolu @ Karuppanan. It is further stated that legal heirs of Koolu @ Karuppanan are in joint possession.

(3.) The learned counsel appearing for the respondents 10 to 12 submitted that they have filed a petition for injunction before the District Munsif Court in O.S.No.21 of 2002 and it was decreed in favour of one Subramanian. Against the said order, the appeal in A.S.No.204 of 2007 is pending before the lower Court.