M. HAKEEM MAIDHEEN Vs. G. MURUGESAN

JUDGEMENT

(1.) THIS Civil Revision Petition is focussed to get set aside the order of delivery passed by the learned Additional District Munsif cum Rent Controller, Madurai, in E.P.No.136 of 2010 in R.C.O.P.No.232 of 2009, dated 21.07.2012.

(2.) HEARD both sides.

(3.) THE point for consideration is as to whether the Civil Revision Petition as such, is maintainable in the facts and circumstances of the case as narrated supra by both sides? The Point: