P.K.S. MOHAMMED SHERIFF Vs. S. MITTALAL

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order in the petition filed by the revision petitioner in EA.No.72/2016 under Sec. 47 CPC.

(2.) Brief facts that are necessary for the disposal of this Civil Revision Petition are as follows.

(3.) The respondent, as plaintiff filed a suit in OS.No.628/1986 as against one Sankaran and Samuel Nadar before the District Munsif Court, Ponneri. Subsequently, the said suit was transferred to the Court of District Munsif cum Judicial Magistrate, Thiruvottiyur and was renumbered as OS.No.1234/1997. The suit was for ejectment of defendants from the suit property and for recovery of rent and for recovery of damages for use and occupation for the period up to 1985.