V.J.PADMINI Vs. P.R.PRABHAKAR

JUDGEMENT

(1.) This Civil Revision Petition is filed against the order dated 16.04.2013 passed in E.A. No.65 of 2013 in E.P.No.217 of 2012 in R.C.O.P.No.72 of 2009 on the file of the District Munsif Court, Ambattur.

(2.) The petitioner is the tenant. She is aggrieved against the order rejecting her application filed under Section 47 of the Civil Procedure Code wherein and whereby she prayed for dismissal of the above Execution Petition filed by the respondent/landlord.

(3.) The respondent herein as the landlord filed R.C.O.P.No.72 of 2009 seeking eviction of the petitioner on the ground of willful default. On 25.01.2012, the the learned Rent Controller allowed the eviction petition and directed the petitioner to handover the vacant possession of the petition premises to the respondent herein. Aggrieved against the same, the petitioner preferred an appeal before the Rent Control Appellate Authority in R.C.A.No.15 of 2012.