KOTHANDAN Vs. DURAIRAJAN

JUDGEMENT

(1.) This Civil Revision Petition is filed as against the order of dismissal, dated 29.11.2017, dismissing the I.A. No.139 of 2017 in A.S. No.60 of 2017 filed by the petitioner herein.

(2.) A.S. No.60 of 2017 has been filed by the petitioner as against the order dated 10.10.2017 passed in E.A. No.42 of 2013 in E.P. No.72 in O.S. No.736 of 2007.

(3.) O.S. No.736 of 2007 has been filed by one L.N.Durairajan against one Duraisamy praying for a direction to pay a sum of Rs. 2400/- being arrears of rent for 8 months. and for other relief.