V.MUNIYAMMAL Vs. NARAYANSAMY

JUDGEMENT

(1.) The defendant in O.S. No.21 of 2024 on the file of the Sub Court, Alandur is the revision petitioner. The first defendant had filed an Application in I.A. SR. No.2685 of 2025, seeking permission to cross examine the plaintiff, however, the said Application came to be rejected by a docket order, as against which, the present revision has been filed.

(2.) I have heard learned counsel for the petitioner Mr.V.Ravishankar and Mr.V.Raghavachari, learned Senior Counsel for Mr.S.Kadarkarai, learned counsel for the respondent.

(3.) The learned counsel for the petitioner would state that the respondent as plaintiff has filed a suit for recovery of vacant possession, monetary claim of Rs.7,50,000.00 representing alleged arrears of rent and damages for the household articles and for costs. In the said suit, the respondent/plaintiff had filed I.A. No.2 of 2025 seeking a direction to the revision petitioner to deposit the arrears of rent and subsequent rents before the Court. The said Application, after contest was allowed by the Sub Court, Alandur, directing the revision petitioner to deposit the arrears of amounts on or before 30/5/2025, with a further order by way of consequence that if the condition is not complied with, then defence of revision petitioner would be struck off.