HABEEB Vs. LUCIA

JUDGEMENT

(1.) THE Revision Petitioners/Respondents/Tenants have preferred the present Civil Revision Petition as against the order dated 15.12.2003 in I.A.No.16 of 2003 in R.C.O.P.No.6 of 2002 passed by the learned Rent Controller viz.,Principal District Munsif, Ramanathapuram.

(2.) THE learned Rent Controller namely, the Principal District Munsif,Ramanad, while passing an order in I.A.No.16 of 2003 in R.C.O.P.No.6 of 2002 on 15.12.2003, has among other things observed that the reason assigned by the Respondent/Petitioner in application is considered to be a true one and also opined that by allowing the Interlocutory Application, no prejudice will be caused to the Revision Petitioner/Tenant and added further has allowed the application with costs with a view to provide one more opportunity to further prosecute the petition and also in the interest of justice.

(3.) EXPATIATING his submissions, the learned Counsel for the Revision Petitioners/Tenants submits that there is no explanation from the Respondent as to how many days she has been suffering from stomach ache. Added further, the Respondent has not produced any Doctor's Certificate besides adducing no oral evidence before the learned Rent Controller in I.A.No.16 of 2003.