CHANDRASEKARAN Vs. S CHINNAIAN

JUDGEMENT

(1.) The defendant in O.S.No.166 of 2011 on the file of Subordinate Court, Poonamallee has filed the above Civil Revision Petition, challenging the fair and final order passed in I.A.No.294 of 2014 in unnumbered A.S.S.R.No.5588 of 2014 on the file of Principal District Court, Thiruvallur, questioning the cost imposed by the Lower Appellate Court to the tune of Rs.25,000/- (Rupees twenty five thousand only) alone.

(2.) The respondent-plaintiff filed the Suit in O.S.No. 166 of 2011 for recovery of possession.

(3.) After contest, the Trial Court, decreed the suit on 30.04.2014.