ASWINIKUMAR Vs. K MAHESWARI

JUDGEMENT

(1.) Inveighing the order dated 09.10.2009 made in E.P.No.439 of 2009 in RCOP No.1108 of 2004 on the file of XVI Judge, Small Causes Court, Chennai, this civil revision petition is focussed.

(2.) Heard both sides.

(3.) The epitome and the long and short of the relevant facts absolutely necessary and germane for the disposal of this revision petition would run thus: The respondent herein filed RCOP No.1108 of 2004 before the Rent Controller concerned. After various proceedings before the Rent Controller as well as the higher fora, it ended in passing an eviction order as against the revision petitioner herein. Whereupon the respondent/landlady, did choose to file E.P.No.439 of 2009 for obtaining delivery of possession. The trial court ultimately ordered delivery. Being aggrieved by and dissatisfied with the order of delivery passed by the Executing Court, this revision is focussed on the following main grounds: