CHANDRASEKARAN Vs. SUBBULAKSHMI

JUDGEMENT

(1.) The present Civil Revision Petition is filed under Sec. 115 of the Code of Civil Procedure against the Docket Order passed in EP No.70 of 2022 and reversing the decree and judgment in RCOP No.30 of 2018 on the file of the District Munsif Court at Thiruvottiyur vide order dtd. 1/12/2022.

(2.) The petitioner is the tenant and judgment debtor. The respondents, who are the landowners, instituted eviction proceedings in RCOP No.30 of 2018.

(3.) It is not in dispute that the RCOP was allowed and eviction was ordered. The petitioner-tenant is residing in the subject premises for the past about 19 years from the year 2003 onwards. Thus the respondentsdecree holders filed EP No.14 of 2022 and the Execution Court allowed the Execution Petition, enabling the decree holders to enjoy the fruits of the decree passed in his favour. Challenging the said order dtd. 1/12/202, the petitioner has chosen to file the present Civil Revision Petition.