Rajagopalan, J. - (1.) THIS is an application under Section 6 -B of Madras Act XXV of 1955 to revise the order of the Revenue Divisional Officer, Cheranmahadevi, dated 5th January, 1957.
(2.) IT was common ground that the petitioner was the owner of the two items of land in question, measuring in all Ac. 1 -35. The petitioner's case before the Revenue Divisional Officer was that these lands were in the possession of the petitioner' wife. She was merely a trespasser. The petitioner filed O.S. No. 134 of 1955 against his wife for recovery of possession of the lands. He obtained a decree, and in execution of that decree he obtained delivery of possession of the lands on 20th July, 1956. On 3rd November, 1956, the respondent, who was the husband of the sister of the petitioner's wife, applied to the Revenue Divisional Officer under Section 4(5) of the Act and prayed for restoration of possession. The respondent alleged that he had been dispossessed by the petitioner on 30th October, 1956.
(3.) THE Revenue Divisional Officer held an enquiry and passed an order, dated 5th January, 1957, directing that the respondent should be restored to possession of these two items of lands.;