EDAPPADI HANDLOOM WEAVERS CO-OPERATIVE PRODUCTION & SALE SOCIETY LTD Vs. SRI RAM AUTO CONSULTING AND SERVICE CENTRE

JUDGEMENT

(1.) The revision petitioners herein are the defendants in O.S.No.329 of 2012 pending on the file of the District Munsif, Sankari.

(2.) This Civil Revision Petition has been filed by the Special Officer of the Edapadi Handlooms Weavers' Co-operative Society to strike off the plaint in O.S.No.329 of 2012, stating that the suit is barred under Section 156 of the Tamil Nadu Co-operative Societies Act, 1983.

(3.) The case of the revision petitioners is that the revision petitioners Society let out a premise in Door No.5 of 47 on Edapadi to Poolampatti main road in Edapadi Town, for a period of three years, for monthly rent of Rs.1,260/- on 06.10.2006. The lease was extended in the year 2009 for a further period of three years and the period of lease was over by 07.10.2012 and when the petitioners Society refused to extend the lease and insisted to vacate the premises, the respondent/tenant filed a suit against the Office Bearers of the Society in O.S.No.329 of 2012 before the District Munsif, Sankari, for permanent injunction restraining the revision petitioners/defendants and their subordinates from interfering with the peaceful possession of the suit property, until evicted by due process of law and also obtained ad-interim injunction. In the suit, the revision petitioners Society entered appearance and also filed a written statement.