A. SRINIVASAN Vs. J. PRABAKAR

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed against the Judgment dated 12.1.2012 passed by the learned VIII Judge, Small Causes Court, Chennai, thereby, allowing the Appeal in R.C.A. No.396 of 2011 and reversing the Order of dismissal, dated 8.7.2011, passed in M.P. No.417 of 2010 in Court, Chennai, which was filed to set aside the ex parte Order dated 5.12.2008 made in R.C.O.P. No.1556 of 2008.

(2.) THE Revision Petitioners herein are the Landlords. According to the Revision Petitioners, originally, the R.C.O.P. was filed by them on

(3.) IN this case, it is further made known that the Execution Petition for delivery was ordered on 13.9.2010 and the Affidavit was made ready on 14.9.2010 and the Petition in M.P. No.417 of 2010 was filed by the First Respondent herein/Tenant on 15.9.2010. This Petition was hotly contested on the ground that the First Respondent herein all along had knowledge, because, the Second Respondent herein, who filed the earlier round of litigation was also a partner of the Firm and he is also a cousin brother of the First Respondent herein. The said Petition after hot contest was dismissed by the Trial Court on 8.7.2011. Aggrieved against the same, the First Respondent herein/Tenant had preferred R.C.A. No.396 of 2011, which was allowed by the Appellate Court, by Judgment dated 12.1.2012. Challenging the same, the present Revision has been filed by the Revision Petitioners/Landlords.