S. SELVAKUMAR Vs. VALAR SELVI

JUDGEMENT

(1.) The Civil Revision Petition is filed to set aside the Fair and Decretal Order dtd. 8/12/2022, passed in I.A.No.5 of 2022, in RLTOP No.1 of 2022. The revision petitioner is the tenant and the respondent/landlord instituted RLTOP No.1 of 2022 for eviction on the ground of owner's occupation.

(2.) During the pendency of the RLTOP, the revision petitioner/tenant filed an Interlocutory Application under Order VIII Rule 3 of CPC seeking permission to file additional documents. The said Interlocutory Application was adjudicated by the Rent Court and the petition was dismissed on the ground that the trial was commenced and the petitioner side witnesses were examined and closed.

(3.) When the petition was posted for the examination of witnesses of the side of the respondent, the Interlocutory Application was filed under Order VIII Rule 3. On the said ground, the petition was dismissed. Thus, the petitioner has chosen to file the present Civil Revision Petition.