K DHANASEKARAN Vs. G V VANITHA

JUDGEMENT

(1.) ANIMADVERTING upon the order 10.7.2012 passed by the District Munsif, Alandur, in E.A.SR.No.9486 of 2012 in E.P.No.36 of 2002 in RCOP No.30 of 1997, this civil revision petition is filed.

(2.) HEARD both sides.

(3.) THIS Court raised the point as to how the revision under Section 115 of the CPC would be maintainable relating to E.P. proceedings touching upon rent control matters.