Rajalakshmi Ammal vs L.V. Srinivasan
2022 Latest Caselaw 7127 Mad

                                                                        C.R.P(MD).Nos.753 to 755 of 2022


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 05.04.2022

                                                        CORAM

                                  THE HONOURABLE MRS.JUSTICE S. ANANTHI

                                        CRP(MD).Nos.753 to 755 of 2022 and
                                        CMP(MD).Nos.3049 to 3052 of 2022

                    Rajalakshmi Ammal                             .. Petitioner in all CRPs

                                                            Vs.


                    L.V. Srinivasan                               .. Respondent in all CRPs

Prayer: These Civil Revision Petitions are filed under Section 6(B) of

Cultivating Tenants (Protection) Act against the order in E.P.Nos.37 to 39

of 2019 in P.T.Nos.4, 5 and 8 of 2017, dated 24.12.2021 on the file of the

District Revenue Court, Thanjavur.

For Petitioner in all CRPs : Mr.R. Venkatesh

For Respondent in all CRPs : Mr. K.R. Shivashankari

COMMON ORDER

These Civil Revision Petitions have been filed against the

https://www.mhc.tn.gov.in/judis C.R.P(MD).Nos.753 to 755 of 2022

order, dated 24.12.2021 passed in E.P.Nos.37 to 38 of 2019 in P.T.Nos.4, 5

and 8 of 2017, on the file of the District Revenue Court, Thanjavur.

2. Heard the learned counsel appearing on either side and

perused the materials available on record.

3. The revision petitioner is the respondent in the said P.T.Nos.

4, 5 and 8 of 2017, on the file of the District Revenue Court, Thanjavur.

The Thasildar, District Revenue Court, Thanjavur has passed a Judgment

and decree in the said P.T.Nos.4, 5 and 8 of 2017 directing the respondent

to pay the lease amount on or before 30.06.2018. The Execution Petition

was filed on the basis of the decree. The revision petitioner / respondent

has not filed any appeal against the decree. So, the decree is confirmed.

4. Since the petitioner is a party to the proceeding and decree,

she cannot question the E.P notice. The revision petitioner also appeared

through counsel and contested the proceedings. Now, in the Execution

Petition delivery was ordered and effected and the order copy was also

filed, nothing survives in these revisions.

https://www.mhc.tn.gov.in/judis C.R.P(MD).Nos.753 to 755 of 2022

5. The revision petitioner has contended that she has already

paid the entire lease amount and she has also filed a memo to that effect.

But, the memo is in the year of 2016 before the decree. If the facts were

not considered by the revenue court they may file an appeal.

6. With the above observations, these Civil Revision

Petitions are dismissed by confirming the order, dated 24.12.2021 passed

in E.P.Nos.37 to 39 of 2019 in P.T.Nos.4, 5 and 8 of 2017, on the file of the

District Revenue Court, Thanjavur. No costs. Consequently, the connected

Miscellaneous Petitions are closed.

05.04.2022

trp Index :yes/No Internet:yes/No

To

The District Revenue Court, Thanjavur.

https://www.mhc.tn.gov.in/judis C.R.P(MD).Nos.753 to 755 of 2022

S. ANANTHI, J.,

trp

CRP(MD).Nos.753 to 755 of 2022 and CMP(MD).Nos.3049 to 3052 of 2022

05.04.2022

https://www.mhc.tn.gov.in/judis