M VISWAS Vs. G DHAMODHARAN

JUDGEMENT

(1.) Assailing over the dismissal order of the learned Additional District Munsif, Madurai, in E.A.No.35 of 2016 in E.P.No.69 of 2014 in R.C.O.P.No.18 of 2013 dated 11.01.2018, the present civil revision petition was filed.

(2.) Among other things, the learned Counsel for the petitioner would submit that the petitioner's application to declare the order passed in R.C.O.P.No.18 of 2013 dated 20.12013 as null and void insofar as the petitioner is concerned and to declare him as the legally recognized tenant in the suit property came to be dismissed vide impugned order dated 11.01.2018 and challenging the same, he is before this Court.

(3.) The learned Counsel for the petitioner would submit that the suit property is a three floor building and the petitioner is running a Gold Refine Pattarai, in the name and style of New Renuka Gold and Silver Assayer, in the ground floor of the suit property right from 2006. The petitioner, who is the sole breadwinner of his family, is living in the first floor of the suit property, along with his family, viz., his wife and three School going children aged about 11, 9 & 3 years, respectively and in the second floor, he is having his Gold test lab and Gold Pattrai.