TUFFLITE PLASTICS PVT LTD Vs. ANJALI

JUDGEMENT

(1.) THE sub-tenant before the learned Rent Controller, who has enjoyed the fruits of the compromise decree, thereby in possession of the premises for five years, has filed the suit for declaration that the decree obtained by the petitioner before the learned Rent Controller is null and void and obtained an order of interim injunction, which is under challenge in the present Revision.

(2.) THE first defendant in the above referred suit is the petitioner and the plaintiffs thereon are the respondents 1 to 3 and the second defendant is the fourth respondent in these Revisions. THE respondents 1 to 3 have filed the said suit for the following reliefs:-

(3.) IN the said proceedings, compromise was arrived at between the petitioner and the respondents and a compromise memo had been filed before the said authority. On the basis of the compromise memo an order was passed on 25.4.2003 in and by which the respondents herein have agreed to vacate the premises on or before 31.3.2007. While so the respondents 1 to 3 have filed the suit in O.S.No. 197 of 2007 against the petitioner and the fourth respondent herein before the learned Subordinate Judge , Coimbatore for declaration that the decree dated 25.4.2003 passed in R.C.O.P No.71 of 2003 by the learned Rent controller cum Principal District Munsif, Coimbatore is null and void and for incidental reliefs, which have been extracted above.