HAYARUNISA Vs. RAMAKRISHNA BALAKRISHNAN

JUDGEMENT

(1.) These three Revision Petitions could be disposed of by a common order, as the issue before this Court is same.

(2.) The petitioners in all the Revision Petitions are the landlords The land in question to the extent of 2.03 acres was leased out to one Narayanasamy Padayachi, in pursuance of an agreement dated 10.7.71. As per the agreement, the lessee Narayanasamy Padayachi agreed to give to the petitioners 55 Kalams of paddy (30 Kalams in Kurvai and 25 Kalams in Thaladi) and 10 bundles of straw for each harvest and 2/5 of Catch crops for each cultivation.

(3.) From the beginning, the said Narayanasamy Padayachi did not make regular payment of rent as per the terms of tenancy. Therefore, all the 3 petitioners filed 3 separate petitions seeking for eviction on the ground of wilful default in payment of rent. During the pendency of the eviction petitions, Bala- krishnan, the respondent herein, was implead- ed as one of the respondents, since he claimed possession and enjoyment of the land in question in the capacity as sub-lessee. However, the petitioners did not recognise him as lessee or sub-lessee in respect of the petitioner's land at any point of time. He also claimed that he is the adopted son of the said Narayanasamy Padayachi.