(1.) This review application is filed by the applicant/first respondent after invoking the provisions under Section 114 r/w Order 47 Rule 1 of C.P.C. to review the order of this Court, dated 28.1.2014 and made in C.R.P.(P.D.)No.3632 of 2013 on the file of this Court.
(2.) The review applicant herein is the plaintiff in the suit in O.S.No.14192 of 2010 on the file of the learned V Assistant Judge, City Civil Court, Chennai, whereas the respondents 1 and 2 herein are the defendants 1 and 2.
(3.) The review applicant had filed the above suit as against the respondents seeking the relief of declaration to declare that the entire rent control proceedings initiated by the first respondent/D1 seeking the eviction of the review applicant/plaintiff in R.C.O.P.No.2107 of 2000 on the file of the learned XI Judge, Court of Small Causes, Chennai, followed by R.C.A.No.582 of 2005 on the file of the learned VIII Judge, Court of Small Causes, Chennai, which is culminated into filing of E.P.No.599 of 2009 on the file of the learned XI Judge, Court of Small Causes, Chennai, and the orders and decretal orders made in those proceedings are vitiated by fraud and amounting to void, non-est and unenforceable and to grant mandatory injunction directing the respondents/defendants to restore the possession of the suit property and also seeking the relief of declaration to declare that the review applicant/plaintiff is a tenant of the land alone and consequently, declare that she is entitled for the benefit of Section 9 of the City Tenants Protection Act and also for for permanent injunction.