V. NITHYANANDAM Vs. PALANI

JUDGEMENT

(1.) This is an application seeking for review the order passed by this court in CRP NPD No.1059 of 2009 dtd. 25/2/2019.

(2.) Earlier, a Civil Revision Petition in CRP NPD No.1059 of 2009 was filed as against the dismissal order of the Trial Court in M.P.No.115 of 2008 in M.P.No.376 of 2007 in E.P.No.321 of 1996 in RCOP No.1698 of 1990. This court by an order dtd. 25/2/2019, allowed the revision petition and directed the Trial Court to proceed with the restitution petition in M.P.No.623 of 1996 in E.P.No.321 of 1996 filed under Sec. 144 of the Code of Civil Procedure filed by the Decree holder, who obtained a decree in O.S.No.1293 of 1995 before the XI Assistant City Civil Court, Chennai.

(3.) Originally, one Krishnaveni has filed a Rent Control Petition in RCOP No.1698 of 1990 before the XV Court of Small Causes and obtained an order for eviction. Based on the eviction order, possession was also taken from one Palani, who is the husband of the Kalaiselvi.