P. ANBAZHAGAN Vs. SIVAKUMAR

JUDGEMENT

(1.) The present Civil Revision Petition has been filed for a direction to the learned Principal District Munsiff, Chidambaram to dispose of the pending EP No.94 of 2019 in RCOP No.9 of 2011.

(2.) The revision petitioners, who are the landlords, filed RCOP No.9 of 2011 to evict the respondents from the subject premises. The RCOP was allowed and the respondents-tenants are directed to vacate the premises and handover vacant possession, within a period of one month.

(3.) Since the respondents-tenants failed to vacate the premises and handover vacant possession to the revision petitioners-landlords, execution proceedings in EP No.94 of 2019 was filed. During the pendency of the execution proceedings, the respondents-tenants filed EA No.5 of 2021 and the Execution Court passed an order on 12/11/2021 rejecting the said application. Challenging the said order, the respondents-tenants filed CRP (NPD) No.929 of 2022 and this Court by an order dtd. 29/7/2022 dismissed that Civil Revision Petition and the relevant portion of the said order reads as under:-