E V MOHAN Vs. ARULMIGU SENGALUNEER

JUDGEMENT

(1.) The defendant in the Ejectment Suit No.27 of 2005 on the file of the learned third Judge, Small Causes Court, Chennai is the Revision Petitioner.

(2.) The suit was filed by the respondent temple for ejectment to evict the petitioner, who was a tenant under them. The Ejectment Suit No.27 of 2005 was decreed by the trial court on 11.12006, in favour of the respondent. Against the Judgment and Decree dated 11.12006, passed by the trial court in Ejectment Suit No.27 of 2005, the instant Civil Revision Petition has been filed.

(3.) According to the petitioner, he is a tenant with the respondent temple, occupying 27 sq.feet of built up space and was paying monthly rent of Rs.400 per month, from January 2006 onwards. According to the petitioner, he has been paying rent to the respondent without committing any default.