VELAMMAL (ALIAS) MURALI Vs. ANGALAMMAL

JUDGEMENT

(1.) Aggrieved by the Order, dtd. 28/10/2024 passed under Sec. 47 of C.P.C. by the Judicial Magistrate-cum-District Munsif, Pallipattu in E.A. No.2 of 2024 in E.P. No.10 of 2021 in O.S. No.178 of 1992, the present Civil Revision Petition has been filed.

(2.) A Suit in O.S. No.178 of 1993 was filed by the Plaintiff/1st Respondent herein for recovery of possession of the Suit property and in the Suit, it was averred that the Plaintiff is the absolute Owner of the property by virtue of Sale Deed, dtd. 24/8/1963. Ever since the date of purchase, the Plaintiff was in possession of the property and subsequently, the 1st Defendant/Brother of the Plaintiff's Husband had taken the Suit property for Lease for a Monthly Rent of Rs.3.00 and executed a registered Lease Deed.

(3.) According to the Plaintiff, after expiry of the Lease Deed, the said Lease was terminated by Notice, dtd. 6/3/1992. As the 1st Defendant refused to surrender the possession, the Suit came to be filed.