KYHRUNNISSA Vs. SHABBEER AHMED

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 24-6-1999 passed by the Trial Court allowing the petition filed under Order 9, Rule 13 of the CPC, setting aside the ex parte order of eviction dated 30-8-1997 in H. R. C. No. 501 of 1997 and directing restoration of possession of the premises to the respondent herein.

(2.) THE petitioner is the landlady. She filed eviction petition against the respondent-tenant. The Trial Court passed ex parte order directing eviction. The landlady executed the same and took possession of the petition schedule premises. The tenant filed Miscellaneous Case No. 199 of 1998 praying to set aside the ex parte order of eviction. Since the same was allowed directing the landlady to restore possession of the schedule premises to the tenant, this revision petition is filed urging various grounds.

(3.) HEARD the learned Counsels for the parties and perused the order under revision.