B. ANANDAN Vs. J. PREM JOHN EDWARD

JUDGEMENT

(1.) The Civil Revision Petition has been filed against the order passed in E.P.No.39 of 2019 in RCOP.No.27 of 2016 dtd. 18/10/2022 pending on the file of the Principal District Munsif, Poonamallee

(2.) The revision petitioner is the tenant/judgment debtor and the respondents/decree holders instituted eviction proceedings in R.C.O.P.No.27 of 2016. The said R.C.O.P was allowed and eviction was ordered against the revision petitioner. The respondents/decree holder filed E.P.No.39 of 2019 and the Execution Court considered the grounds raised by the revision petitioner and accordingly, allowed the Execution Petition in favour of the decree holders and ordered for delivery by 19/12/2022. The said order passed in the Execution Petition is under challenge in the present Civil Revision Petition.

(3.) The learned counsel for the revision petitioner made a submission that the petition premises is a Poramboke land and therefore, the respondents are not the owners of the property. It is further stated that the petitioner/judgment debtor constructed the building in the schedule property and running a hotel.