PAZHAVERKADU VENKATASAMY GRAMANI TRUST Vs. V. PUSHPALEELA

JUDGEMENT

(1.) Both Civil Revision Petitions are filed by the decree holder against the order made in M.P.No.81 of 2004 and also order passed in main E.P.No.199 of 2003 in Ejectment Suit No.75 of 1990 on the file of Registrar, Small Causes Court, Chennai.

(2.) For the sake of convenience, the petitioner in E.P.No.75 of 1990 and respondent in M.P.No.81 of 2004 referred as revision petitioner and the respondent in E.P.No.75 of 1990 and petitioner in M.P.No.81 of 2004 referred as respondent hereafter.

(3.) Heard the learned counsel for both sides and perused the materials available on records.