R. SELVARAJ Vs. V. C. POORNACHANDRAN

JUDGEMENT

(1.) The present Civil Revision is filed against the Docket Order dtd. 16/9/2022 passed in IASR No.7470 of 2022 in RLTOP No.36 of 2020 on the file of the Principal District Munsif Court at Poonamallee, dismissing the set aside petition filed by the petitioner herein is erroneous.

(2.) The revision petitioner is the tenant and the respondentlandlord instituted the eviction proceedings under Tamil Nadu Act 42 of 2017 on the ground of default in payment of rent and for owner's occupation.

(3.) The RLTOP is instituted against the revision petitioner by the respondent is pending for the past about two years. The revision petitionertenant filed a petition under Order IX, Rule 7 of the Code of Civil Procedure to set aside the ex parte order dtd. 8/9/2022 passed against the revision petitioner-tenant in RLTOP No.36 of 2020.