D. SELVARAJAN Vs. A. N. THENRAJ

JUDGEMENT

(1.) The Civil Miscellaneous Petition is filed to condone the delay of 759 days in representing the Civil Revision Petition in C.R.P.Sr.No.29032 of 2014.

(2.) The Civil Revision Petition was filed against the Fair and Decreetal order dtd. 21/1/2014 passed in R.CO.P.No.21 of 2008, which was filed for evicting the petitioner / tenant. The R.C.O.P was allowed and the eviction was ordered by the Rent Controller.

(3.) The revision petitioner filed a petition under Sec. XLVII Rule 1 of the Civil Procedure Code, praying to review the decree and judgment passed against the revision petitioner to vacate and handover the vacant possession of the Suit Scheduled Property. The said petition was filed in M.P.No.86 of 2011 in R.C.O.P.No.21 of 2008 and the said Miscellaneous Petition was dismissed by the Rent Controller on 21/1/2014, against which the Civil Revision Petition was filed on 31/3/2016, after a lapse of two (2) years and thereafter, the revision petitioner has not pursued the Civil Revision Petition case papers by applying the defects noted by the Registry, High Court.