ABDUL KAREEM Vs. RABIABEE

JUDGEMENT

(1.) THIS revision petition filed, under Article 227 of the Constitution of India, is directed against the fair and decreetal order, dated 08.02.2002, in R.C.A.No.152 of 1991, on the file of the VII Judge, Small Causes Court, Chennai, confirming the order in M.P.No.278 of 1990, in RCOP.No.1572 of 1989, dated 04.02.1991, on the file of XII Judge, Small Causes Court, Madras.

(2.) THE petitioner is the tenant and the respondents are the landlords. THE landlord filed RCOP No.1572 of 1989, for eviction of the tenant from the petition premises on the ground of willful default in payment of rent.

(3.) HOWEVER, the learned counsel for the revision petitioner submitted that the tenant was forcibly evicted and certain criminal proceedings have been initiated by the tenant against the landlord and therefore, the matter has not become infructuous.