RAJESWARI Vs. BHUVANESWARI CYCLE MART

JUDGEMENT

(1.) (Prayer: Review Application is filed under Section 114 of C.P.C. read with Order 47, Rr.1 and 2 of C.P.C. to allow the same with costs by reviewing the order and Decree passed in C.R.P.(NPD) No.1836 of 2003 dated 23.1.2004 on the file of this Court.) 1. The present Review Application has been filed praying for review of the order passed by His Lordship Mr. Justice N. Dinaharan (as he then was) dated 23.1.2004 made in C.R.P.(NPD) No.1836 of 2003.

(2.) THE short facts of the case which are necessary for disposal of the Review Application is as follows: THE petitioners/applicants are the landlords and they filed Eviction Petition against the respondent in R.C.O.P. No.44 of 1992 on the file of the Rent Controller (I Additional District Munsif), Erode, on the ground of wilful default and for demolition and reconstruction. THE learned Rent Controller allowed the above Eviction Petition. On an Appeal by the respondent herein in R.C.A. No.13 of 2001, the learned Rent Control Appellate Authority (Principal Subordinate Judge), Erode, by his order dated 25.06.2003 set aside the same, thereby dismissing the Petition for eviction filed by the petitioners/applicants. THE petitioners/applicants aggrieved against the said order have preferred a Civil Revision Petition before this Court in C.R.P.(NPD) No. 1836 of 2003. This Court has dismissed the said Revision Petition by an Order dated 23.01.2004. THE said order is sought to be reviewed in this Review Application.

(3.) I have heard Mr. A. Sivaji, learned counsel appearing for the petitioners/applicants and Mr. P. Valliappan learned counsel appearing for the respondent.