S. NATARAJAN Vs. SRI ARUNACHALESWARAR DEVASTHANAM

JUDGEMENT

(1.) The judgment debtor in E.P.No.132 of 2003, on the file of the Registrar, Small Causes Court, Chennai and the petitioner in M.P.No.71 of 2005 is the civil revision petitioner before this Court, challenging the order made in M.P.No.71 of 2005 in E.P.No.132 of 2003, to ejecting the suit in Eject Suit No.18 of 1988 dated 23.06.2005, on the file of the Registrar, Small Causes Court, Chennai.

(2.) The petitioner/judgment debtor in E.P.No.132 of 2003 has filed petition under Sec. 47 of C.P.C. in M.P.No.71 of 2005, seeking prayer to dismiss the E.P.No.132 of 2003 as unenforceable, un-executable.

(3.) It is the case of the petitioner/judgment debtor is that originally an Ejectment Suit No.18 of 1998 was filed by the respondent/decree holder before the learned III Judge, Small Causes Court, Chennai. The said ejectment suit has been filed for evicting the petitioner from the premises bearing New No.380, Old No.671, Thiruvottriyur High Road, New Washermenpet, Chennai-21, and the said suit was decreed in favour of the respondent/decree holder, against which the petitioner/judgment debtor has filed civil revision petition before this Court in C.R.P.No.1987 of 1991 and the same was dismissed, as against the order, the petitioner has filed an appeal in S.L.P. before the Honourable Supreme Court and the same was also dismissed on 30.09.1991.