S SACHIDANANDAM Vs. D KUGAN

JUDGEMENT

(1.) Heard the learned Counsel appearing for the Petitioners as well as the learned Counsel appearing for the Respondent.

(2.) Challenging the order dated 06.04.2000 made in M.P. No. 213 of 1994, in E.P. No. 133 of 1993 in Ejectment Suit No. 47 of 1992 on the file of the II Judge, Court of Small Causes, Chennai, the revision has been preferred.

(3.) It is seen that an Ejectment Suit was filed by the first Petitioner herein and his brother S. Mallikeswaran as Plaintiffs against the Respondent seeking a decree directing the Respondent/ Defendant to deliver possession of the property and other consequential relief. After the trial, by judgment dated 27.07.1993, the Small Causes Court decreed the suit as prayed for and the Respondent/Defendant was directed to vacate and hand over the possession within two months from the date of the decree. Aggrieved by which, the Respondent herein preferred C.R.P. No. 3385 of 1993 before this Court. This Court by order dated 27.04.1994, after hearing both sides and considering the materials available on record dismissed the revision.