A R SANKARAN Vs. T MOHAMMED ARIF AKTHAR

JUDGEMENT

(1.) Inveighing the judgment and decree dated 21.12.2011 passed by the VIII Judge, Small Causes Court, Chennai, in R.C.A. No. 150 of 2011 confirming the fair and decreetal order dated 18.2.2011 passed by the XI Judge, Small Causes Court, Chennai, in E.A. No. 45 of 2009 in E.P. No. 278 of 2009 in R.C.O.P. No. 1636 of 2007, this civil revision petition is filed. A thumbnail sketch of the germane facts absolutely necessary for the disposal of this revision would run:

(2.) Being aggrieved by and dissatisfied with the orders of both the Courts below, Sankaran/the obstructor preferred this revision on various grounds.

(3.) The point for consideration is as to whether the revision petitioner herein, Sankaran, as an obstructor, is entitled to be treated as a person having independent right de hors the judgment debtors' right in respect of the demised premises, so as to constitute himself as an obstructor within the meaning of Order 21 Rules 97 and 98 of C.P.C.?