PAKKIRATHAMMAL Vs. TMT VELAMBAL

JUDGEMENT

(1.) THE plaintiff in O.S.No.576 of 1986, who is the second defendant in O.S.No.591 of 1997 and the petitioner in C.T.O.P.No.1 of 1997 on the file of the II Additional District Munsif Court, Tiruchirapalli is the revision petitioner.

(2.) THIS civil revision petition is filed against the order dated 25.10.2002, as per which the trial Court directed to take up C.T.O.P.No.1 of 1997 filed under Sec.9 of the City Tenants Protection Act, for disposal at the first instance. The order is challenged in this civil revision petition by the tenant, who is the plaintiff in the earlier suit O.S.No.576 of 1986 and second defendant in the latter suit O.S.No.591 of 1997.

(3.) THE revision petitioner filed the suit O.S.No.576 of 1986 stating that the revision petitioner is running a rice-mill (Packiya Vilas Rice Mill) in Uyyakondanthirumalai and the site of the mill belongs to one Nataraja Pillai to whom she is paying monthly ground rent of Rs.46 and the lease is oral. In the written statement filed by the deceased Nataraja Pillai, the tenancy was disputed.