BALARAMAN Vs. B. NEMICHAND

JUDGEMENT

(1.) THE Civil Revision Petition is filed against the fair and decreetal order dated 14.03.2014 made in I.A.No.8 of 2014 in R.C.O.P.No.8 of 1997 on the file of the Rent Controller -cum -Principal District Munsif Court, Tindivanam.

(2.) THE respondents herein as the petitioners filed R.C.O.P.No.8 of 1997 for eviction on several grounds not only on wilful default and owners occupation. The revision petitioner herein as the tenant resisting the same by way of filing counter. During pendency of R.C.O.P., the revision petitioner herein has filed an application in I.A.No.8 of 2014 for reception of some documents. The respondents herein have raised objections. On considering the objections raised by the respondents, the trial Court allowed the application in respect of document Nos.8 to 12 and dismissed the application in respect of other documents, against which, the present revision petition is preferred by the revision petitioner/tenant.

(3.) LEARNED counsel for the respondents submitted that at the time of filing the written statement, the tenant has not whispered anything about the documents and now he intended to mark those documents. It is further submitted that date has not been mentioned in document No.13. Document Nos.1 to 7 are only xerox copies and hence, the same are not admissible evidence. The learned counsel further submitted that the revision petitioner herein has filed C.R.P.(PD) No.1353 of 2010, in which, this Court passed an order on 22.11.2013 holding that since R.C.O.P. is of the year 1997, the trial Court is directed to dispose of the same on or before 28.02.2014. Since the revision petitioner filed an application, the R.C.O.P. is yet to be disposed of. Hence, he prayed for dismissal of the revision petition.