PREMA VINCENT Vs. MONICA SHIRLEY ROSALING

JUDGEMENT

(1.) The defendant is the Revision Petitioner. The Civil Revision Petition has been filed, challenging the dismissal of the petition to reject the plaint in I.A.No.3936 of 2014.

(2.) The plaintiff filed a suit in O.S.No.6891 of 2013 seeking the (a) relief of delivery of vacant possession of property (entire first floor) bearing Old No.37, New No.16, III Cross Street, Mandavelipakkam, Chennai 600 028; (b) claiming a sum of Rs.25,000/- per month as rent / damages for use and occupation and (c) relief of injunction restraining the defendants from subletting the property.

(3.) Brief facts:-