J KANAKA Vs. ARULMIGU ADIKESAVAPERUMAL AND BHASHYAKARASWAMI SANNATHI

JUDGEMENT

(1.) Inveighing the order dated 20.9.2005 passed in Eje.Suit.No.41 of 1997 by the II Judge, Small Causes Judge, Chennai, this civil revision petition is focused.

(2.) Broadly but briefly, narratively but precisely, the relevant facts absolutely necessary and germane for the disposal of this civil revision petition would run thus:

(3.) Being aggrieved by and dissatisfied with the order of eviction, this revision has been filed on various grounds, the gist and kernal of them would run thus: The lower Court simply placed reliance on the notice issued under Section 106 of the Transfer of Property Act and ordered eviction and did not probe into the truthfulness or otherwise of the averments/allegations made in the plaint.