R HEMALATHA Vs. K MAHENDRAN

JUDGEMENT

(1.) The relief sought for in this revision is to set aside the order dated 05.12.2016 made in E.P.No.2566 of 2016 in O.S.No.2322 of 2013 on the file of the learned VII Additional Judge, City Civil Court, Chennai.

(2.) The respondent filed a suit in O.S.No.2322 of 2013 against the revision petitioner before the VII Additional Judge, City Civil court, Chennai, for eviction. The eviction was ordered by the judgment and decree dated 05.08.2016. Subsequently, after decree the respondent filed execution petition in E.P.No.2566 of 2016 in O.S.No.2322 of 2013 before the learned Additional Judge, City Civil Court, Chennai in which the Executing Court ordered for delivery of possession.

(3.) Aggrieved against the order dated 05.12.2016, the revision petitioner is before this Court by way of this revision.