JAYANTHI Vs. J.VIJAYKUMAR

JUDGEMENT

(1.) The defendant is the Civil Revision Petitioner has filed the Civil Revision Petition challenging the order passed in I.A.No.15568 of 2011 in O.S.No.7416 of 2008 dated 28.03.2012, on the file of the learned XVIIIth Assistant Judge, City Civil Court, Chennai.

(2.) The case of the petitioner/defendant is that the respondent/plaintiff has filed the suit in O.S.No.7416 of 2008 against this petitioner/defendant for recovery of possession and also for damages.

(3.) The petitioner is none other than the sister of the respondent/plaintiff.