ARIFA BEGUM Vs. NOORJAHAN BEGUM

JUDGEMENT

(1.) THIS Revision Petition is filed against the fair and decretal order dated 9.12.2004 passed in S.A. No.4491 of 2004 in E.P. No.271 of 2004 in O.S. No.1744 of 2002 on the file of the IX Assistant City Civil Court, Chennai.

(2.) THE revision petitioner herein is the third party.

(3.) WHEN this Revision Petition is taken up today for hearing, the learned counsel appearing for the revision petitioner would submit that the revision petitioner is the wife of the defendant in the Suit in O.S. No.1744 of 2002. The Revision petitioner is not having any cordial relationship with her husband. It is further stated that the revision petitioner has already initiated proceedings against her husband for getting maintenance before the II Additional Family Judge, Chennai and the same was pending. Since the said proceeding was pending before the Court, the mother and the son colluded with each other. In such circumstances, the plaintiff has initiated the eviction proceedings for vacating the revision petitioner from the premises. Therefore, the order passed by the learned IX Assistant City Civil Judge is not at all sustainable and the same is liable to be set aside.