P. ANANDHAVALLI Vs. V. RANJITH

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 27.04.2012 passed in O.S.S.R.No.17957 of 2012 by the learned I Asst. Judge, City Civil Court, Chennai, this civil revision petition is focussed. Heard the learned counsel for the petitioner.

(2.) THE learned counsel for the petitioner would detail and delineate that even without numbering the plaint as O.S., simply it was returned with the following endorsement,

(3.) THE perusal of the plaint would reveal that the plaintiff has approached the Court with a specific case of his own that the defendant was permitted to enter into the premises only as a licensee and that licence was cancelled subsequently, and hence the suit was framed in that manner. It is for the plaintiff to prove the said fact. In the event of the plaintiff not able to prove that the defendant entered into the suit property as a licensee, then the plaintiff has to fail in the case as such. Simply because in the pre litigation notice