C R I LIMITED CHENNAI Vs. MURALI MANI

JUDGEMENT

(1.) THIS civil revision petition has been filed by the tenant, as revision petitioner, against the judgment and decree, dated 1.8.2000 and made in R.C.A.No.395 of 1997, on the file of the VII Judge, Court of Small Causes, Madras, confirming the order and decretal order, dated 4.4.1997 and made in R.C.O.P.No.1315 of 1994, on the file of the XV Judge, Court of Small Causes, Madras.

(2.) THE brief facts that are necessary for the disposal of this Civil Revision Petition are as follows:

(3.) THE learned counsel for the respondents herein, who are the legal representatives of the landlady, late Smt. T.R. Subbulakshmi, contends contra saying that the order of eviction secured by the landlady is an incorporeal right, that right having vested in the landlady, the decree obtained for eviction cannot be divested by her death and that such right passes on to the heirs of the landlady as it becomes part and parcel of the property owned by the landlady.