PRAKASH D JAIN Vs. MADRAS KIRANA MERCHANTS ASSOCIATION

JUDGEMENT

(1.) This civil revision petition has been filed against the order dated 12.6.2018 made in E.A.No.28 of 2018 in E.P.No.308 of 2017 in RCOP No.2247 of 1999 on the file of XI Judge, Court of Small Causes, Chennai.

(2.) Heard Mr.R.Thiagarajan, learned counsel appearing for the petitioner and Mr.V.Raghavachari, learned counsel appearing for the first respondent.

(3.) The first respondent has filed a petition for eviction of the petitioner herein on the ground of additional accommodation and the same was dismissed. Hence, the first respondent filed an appeal and the same was allowed granting two months time for eviction. Aggrieved by the said order, the petitioner filed revision and the same was dismissed granting three months for eviction. Thereafter, the first respondent filed Execution Petition. In the meanwhile, the petitioner filed E.A. for dismissal of the execution petition and the same was also dismissed. Hence, the petitioner is before this Court.