THENAMMAIACHI Vs. KANAGU

JUDGEMENT

(1.) This Civil Revision is directed as against the order of the Special Deputy Collector, Revenue Court, Trichy dtd. 3/7/2018 made in M.P.No.44 of 2018 in T.R.Appeal Petition No.4 of 2018.

(2.) The case of the Revision Petitioner is that the petitioner's husband R.M.Adikappan Chettiyar has purchased the property comprised in S.No.652/5 (old No.652/B, 652/D) in Ponamaravathi Village, North Puthukottai District through a Court auction sale in E.P.No.129 of 1959 in O.S.No.15 of 1956 on the file of the learned Sub Court, Puthukottai. After the said Court auction sale, the above property was also delivered to the husband of the revision petitioner. It is further contented that the Judgment debtors are party to above said suit and they were well aware about the auction of the suit schedule property by the Court in favour of the revision petitioner's husband. There was no objection from anybody and the property purchased in the Court auction sale has been in possession and enjoyment with the revision petitioner without any disturbance.

(3.) It is further case of the revision petitioner that on 22/3/2018 when the revision petitioner applied for survey the property by the Revenue Officials, at that time she came to know that one Nainan who is utter stranger got his name entered as cultivating tenant before the Tahsildhar cum Record Officer, Thirumayam in T.R. Form No.IV/96/71 dtd. 24/11/1971. The said record of cultivate tenancy in the revenue record in respect of the property purchased by the revision petitioner's husband under Court auction sale was made by suppressing the auction purchaser and subsequent delivery of property to the revision petitioner's husband.