T.S.AYYAPPAN Vs. .KHADIJABAI MATERNITY

JUDGEMENT

(1.) Heard.

(2.) This Civil Revision Petition has been filed by the tenant under Article 227 of the Constitution of India, challenging the order dtd. 4/7/2025 in E.A. No. 1 of 2025 in E.P. No. 665 of 2024, arising out of R.L.T.O.P. No. 557 of 2023 on the file of the XIII Court of Small Causes, Chennai. The said E.A. was filed under Sec. 47 C.P.C. Read with 37 (1)(j) of the Tamil Nadu Regulation of Rights and Responsibilities of Land Lord Tenants Act, 2017 (hereinafter referred as TNRRLT Act, 2017) questioning the executability of the eviction decree passed in the R.L.T.O.P.

(3.) For convenience, the parties are referred to as they were arrayed before the Rent Court.