CHELLADURAI Vs. KANNAPPAN (DIED)

JUDGEMENT

(1.) The judgment debtor in E.P. No. 17 of 2006 is the civil revision petitioner before this Court, challenging the order passed in E.A. No. 26 of 2008 in E.P. No. 17 of 2006 in RCOP. No. 36 of 1985, dated 15.06.2009, on the file of the District Munsif Court, Tiruvotriyur.

(2.) The case of the petitioner is that he is the tenant under the respondent/decree holder. In the year 1985, the petition for eviction in RCOP. No. 36 of 1985 was filed against this petitioner/judgment debtor and the same was decreed in favour of the respondent/decree holder. Thereafter an appeal was filed in RCA. No. 1 of 1995 and the same was dismissed by confirming the order passed in RCOP. No. 36 of 1985. Challenging the said order, this petitioner/judgment debtor has filed the civil revision petition before this Court in CRP(NPD)No.3321 of 1997.

(3.) Considering the case of the petitioner, this Court by order dated 02.07.2004 was pleased to dismiss the civil revision petition confirming the judgment and decretal order passed by the Rent Control Appellate Authority. While dismissing the order in the civil revision petition, this Court passed an order as follows: