N RAMANATHAN Vs. G VARALAKSHMI

JUDGEMENT

(1.) THIS Civil Revision arises against the order dated 29. 10. 2004 passed in R. C. A. No. 1174 of 2004 by the VIII Judge, Court of Small Causes at Madras, confirming the order dated 14. 9. 2004 passed in M. P. No. 484 of 2004 in r. C. O. P. No. 139 of 2004 by the XIV Judge, Court of Small Causes at Madras in receiving the reply statement of the Respondent/ Landlady to which prior permission was granted on 4. 8. 2004 in M. P. No. 784 of 2004.

(2.) BASED upon the tenancy agreement dated 1. 1. 1999, the landlady filed R. C. O. P. No. 139 of 2004 on the ground of wilful default, owner's occupation and sub-letting made by the tenants. Denying the contentions made in the petition, the petitioners/tenants filed counter in the month of July, 2004, sating certain particulars in connection with the grounds upon which the eviction was sought for.

(3.) FINDING that the contentions made in the counter are factually erroneous, the landlady wanted to file a reply statement and so filed an application in M. P. No. 784 of 2004 seeking permission to file reply statement and after considering the objections of the tenants filed thereto, the trial court granted permission. Subsequently, it is in accordance with the earlier permission granted, reply statement of the respondent/landlady was received. That statement was found to contain para-wise repudiation of what are all stated in the counter of the tenants.