SINGER INDIA LIMITED Vs. CHRIST CHURCH

JUDGEMENT

(1.) THIS Revision has been preferred by the petitioner herein against the order, dated 10.03.2004 passed in I.A.No.23689 of 2003 in O.S.No.1497 of 1996 on the file of the VI Additional Judge, City Civil Court, Chennai.

(2.) IT is an admitted fact that the respondent herein had filed a suit against the petitioner / defendant, seeking delivery of possession of the schedule mentioned property of the plaint and also for damages at the rate of Rs.1,00,000/- per month for use and occupation of the premises.

(3.) BY the impugned order, dated 10.03.2004, the trial court allowed the petition filed under Order XX Rule 12, whereby fixed the mesne profits at Rs.1,00,000/- (Rupees one lakh only) per month, as claimed by the respondent herein. Aggrieved by which, the petitioner / defendant has preferred this Civil Revision.