M DHANARAJ Vs. J C ALBERT

JUDGEMENT

(1.) CHALLENGING the orders dated 02. 02. 2007 passed by XI Judge, Small Causes Court, Chennai in M. P. Nos. 228 and 275 of 2006 in E. P. No. 477 of 1999 in R. C. O. P. No. 332 of 1995, ordering eviction by removal of obstruction, the obstructor has preferred these Civil Revision Petitions.

(2.) 1. These Revisions arise on the following facts:- The Second Respondent

(3.) EVEN at the outset, it is to be noted that the Petition filed by the Obstructor is only to stall Execution Proceedings. The Petitioner is none other than Brother of erstwhile Tenant " Munirathinam " Second Respondent. It is clear from the records that the Petitioner is actually put up by Judgment Debtor against whom eviction was ordered.