RAMESH CHANDER Vs. C. INDIRANI

JUDGEMENT

(1.) THE Petitioner/Respondent/Defendant has preferred the present Civil Revision Petition as against the judgment dated 29.12.2009 passed in C.M.A. No.27 of 2009 by the Learned Principal Subordinate Judge, Salem, confirming the order dated 20.9.2009 passed in I.A. No.40 of 2009 in O.S. No.33 of 2009 by the learned Principal District Munsif, Salem.

(2.) ACCORDING to the Learned counsel for the Petitioner/Defendant (landlord), the Learned Principal Subordinate Judge, Salem, while dismissing C.M.A. No.27 of 2009 and the Learned Principal District Munsif, Salem, while passing orders in I.A. No.40 of 2009 in O.S. No.33 of 2009, have not taken into account of the fact that the Respondent/Plaintiff has not filed any document to establish her possession on the date of filing of the suit.

(3.) FINALLY , it is the submission of the Learned counsel for the Petitioner/Defendant that no document has been filed by the Respondent/Plaintiff to prove her possession after 18.1.2008.