S SETHUKARAI NADAR Vs. ROSHAN BAGS

JUDGEMENT

(1.) HEARD both sides.

(2.) THE revision petitioner is the landlord. THE revision petitioner is the owner of shops situate in West Tower Street, Madurai Town, bearing Door Nos.25-A, B and C and the non-residential building bearing Door No.69-A. It is admitted that all the buildings are forming part of one composite building. Though, the shops are in different streets, it is admitted that all of them form part of the same building.

(3.) IT is further submitted that evidence was let in in all the cases in the trial Court and a common order was passed and therefore, having regard to the order passed in CRP(NPD)Nos.1245, 1247 and 1248 of 1996 wherein eviction was ordered and therefore, this Civil Revision Petition is also liable to be allowed and without getting possession of the shops, which are in the occupation of the respondents, the revision petitioner cannot proceed with the demolition and reconstruction and therefore, this Civil Revision Petition is liable to be allowed.