M RAMAKRISHNAN Vs. VINOD KUMAR GOYAL

JUDGEMENT

(1.) THIS revision petition has been filed against the order dated 8. 1. 2004 passed by the I Asst. City Civil Court, Chennai in I. A. No. 19988/2003 in O. S. No. 8361/1995.

(2.) THE plaintiff is the revision petitioner.

(3.) THE plaintiff has filed O. S. No. 8361/95 on the file of the 1st Asst. City Civil Court, for a judgment and decree for the relief of recovery of possession of the suit schedule property which is a vacant land in premises bearing No. 593, Tiruvottiyur High Road, Old Washermanpet, Chennai. 21 and also for other reliefs.