WAHEEDA BEGUM Vs. S SHANMUGHASUNDARAM

JUDGEMENT

(1.) ARGUMENTS were heard with the consent of the Bar for respective parties, as the question involved in these revisions is a simple one situate in a very narrow compass.

(2.) THE revision petitioner is the fourth defendant in the suit O.S.No.222 of 1994, now pending on the file of the VII Assistant City Civil Judge, Madras, which is pending disposal for the relief of declaration of the right and title of the respondent herein as a tenant in the suit property and the consequential relief of injunction against him not to demolish the superstructures standing thereon.

(3.) CONSEQUENT to the passing of the above order, it appears the revision petitioner along with two more persons were added as defendants 2 to 4 in the suit and as per the order passed in I.A.No.1951 of 1994 on the file of the trial court the plaint was amended accordingly. However, in the meantime the present revision has been filed and stay was obtained against all further proceedings therein, pending disposal of the revision. Consequently, the plaintiff/ respondent has come forward with petitions to vacate the stay also. Under the said circumstances, the Bar for respective parties have requested and expressed their consent to dispose the very revision petitions themselves.