T. S. MURUGESAN Vs. E. KANNIAPPAN

JUDGEMENT

(1.) The Civil Revision Petition has been filed against the order and Decreetal order dtd. 28/10/2022 passed in E.A.No.204 of 2018 in E.P.No.92 of 2010 in RCOP No.32 of 2005.

(2.) The revision petitioner is the tenant and the respondent/landlord instituted proceedings for eviction in RCOP No.32 of 2005.

(3.) It is not in dispute that an ex-parte decree of eviction was passed in RCOP No.32 of 2005 on 9/2/2010 itself. The respondent/ decree holder filed Execution Proceedings in E.P.No.92 of 2010 and the said Execution Petition is pending unfortunately for the past about 12 years.