S A A ANNAMALAI CHETTIAR Vs. MOLAIYAN

JUDGEMENT

(1.) ANNAMALAI Chettiar, the plaintiff in Small Cause Suits Nos. 274, 275 and 276 of 1967 is the revision petitioner and he is aggrieved that the District Munslf of pudukottai had dismissed all the three suits filed by him for recovery of rent from each of the respondent-defendants.

(2.) IT is not disputed that the respondents were tenants under the Petitioner and were giving melwaram to him at the rate of 40:60 and one bundle of straw out of every five bundles till the year 1966 and that they have ceased paying the rent on the ground that the village Melur wherein the suit lands are situated and which is a minor inam had been abolished by Madras Act 30 of 1963 and the consequent notification made on 22-1-1966, that, thereafter, the rights and obligations of the petitioner-plaintiff as inamdar had been completely extinguished and that he is not therefore, entitled thereafter to the melwaram from the respondents.

(3.) THE learned District Munsif had upheld the contention of the respondents and had accordingly dismissed the suits.