V SEETHALAKSHMI Vs. R DHARMARAJ

JUDGEMENT

(1.) This Civil Revision Petition has been filed to set aside the fair and decreetal order dated 07.06.2011 made in I.A.No.386 of 2011 in O.S.No.238 of 2002 on the file of Additional District Munsif, Tiruchirapalli.

(2.) The suit in O.S.No.238 of 2002 has been filed for the relief of permanent injunction.

(3.) The plaintiff has stated that her husband was enjoying the suit property as cultivating tenant and the owner is Dharmapuram Adheenam, Mayiladuthurai. After the death of plaintiff's husband, the plaintiff became the cultivating tenant as the legal heir of deceased husband and she has been paying rent as cultivating tenant for the suit land to the landlord.