R KALIAPPAN Vs. KASTHURI

JUDGEMENT

(1.) Heard Mr.G.Prabhu Rajadurai, learned counsel appearing for the petitioner and Mr.R.Vijayakumar, learned counsel appearing for the respondent.

(2.) This petition has been filed to set aside the order dated 30.09.2015 in I.A.No.288 of 2015 in O.S.No.227 of 2013 on the file of the learned Principal District Munsif, Thoothukudi.

(3.) The petitioner herein is the defendant and the respondent herein is the plaintiff in the suit. The respondent filed a suit against the petitioner herein claiming arrears of rent for the first schedule property to the tune of Rs. 36,000/- (Rupees Thirty Six Thousand only) with interest from the date of suit till the date of decree and also claiming Rs. 2,000/- (Rupees Two Thousand only) as rent for the second schedule property with interest at the rate of 12 % from the date of plaint till the date of decree and for eviction of the petitioner herein from the suit property and for the other relieves. The petitioner herein filed petition in I.A.No.288 of 2015 questioning the jurisdiction of the Court. The trial Court dismissed the petition and against the order of dismissal, this revision petition is filed.