P. NARAYANA MOOPANAR Vs. R. VISWASA NADAR

JUDGEMENT

(1.) THE Civil Revision Petition (C.R.P. No. 190 of 1958) has been filed against the order made by the learned Revenue Divisional Officer, Tiruchirappalli in R.A. No. 23 of 1957.

(2.) R .A. No. 23 of 1957 was an application by Kamugan Servai against Aravan Servai and Ramaswami Reddiar for restoration of possession of lands under Section 4(5) of the Madras Cultivating Tenants Protection Act (XXV of 1955) as amended by Madras Act XIV of 1956.

(3.) ITEMS 1 and 2 belong to Aravan Servai and item 3 to Ramaswami Reddiar. This Civil Revision Petition has been filed by Aravan Servai in regard to item 1.