REZUVANUTHIN Vs. M.BALU

JUDGEMENT

(1.) This Civil Revision Petition has been preferred challenging the Judgement and decree dtd. 29/7/2021 made in A.S.No.69/2019 on the file of the Principal Subordinate Court at Mayiladuthurai.

(2.) The revision petitioner is the defendant in the suit filed by the respondent/plaintiff for the relief of recovery of possession under Sec.6 of the Specific Relief Act and the same was dismissed by the trial Court on 19/12/2018. Aggrieved over that, the plaintiff has preferred an Appeal in AS.No.69 of 2019 and the Appeal was allowed. Aggrieved over the same, the defendant has preferred this Revision.

(3.) The facts of the case :