P ALAGARSAMY Vs. K P KAMALAMMAL

JUDGEMENT

(1.) AN order of rejection of an application at the CFR stage by the Rent Controller namely the Principal District Munsif, coimbatore, in EP No. 265/2004, is the subject matter of challenge in this revision petition.

(2.) THE Court heard the learned Senior Counsel for the petitioner/tenant.

(3.) CONCEDEDLY, on obtaining an order of eviction in RCOP No. 303/2000 on the ground mentioned therein in respect of the premises, it was put in execution by the respondent/landlord in E. P. No. 265/2004. Pending the same, the instant execution application was filed by the tenant under Sec. 47 of the Civil Procedure Code. That application was rejected by the lower Court even without being numbered.