SELVARAJ Vs. ANJAMMAL

JUDGEMENT

(1.) The Civil Revision Petition has been filed against the order passed in Un-numbered E.A.No......of 2022 in E.P.No.6 of 2021 in O.S.No.12 of 2016 dtd. 1/12/2022 passed by the Learned District Munsif-cum-Judicial Magistrate, Needamangalam.

(2.) The revision petitioner is a tenant/judgment debtor and the respondents are the landlords/decree holders. Admittedly, the revision petitioner/tenant is in occupation of the leased out premises for the past about 22 years.

(3.) However, the respondents/landlords disputed the said contentions by stating that the revision petitioner is an encroacher and there was not even an oral lease, which was in force during the relevant point of time. Thus, the respondents instituted a Suit in O.S.No.12 of 2016 and the Suit decreed in favour of the respondents/landlords.