E VENUGOPAL Vs. MOONGILIAMMAN THIRUKOIL ETC

JUDGEMENT

(1.) PLAINTIFF in O.S. No. 4450 of 1982, on the file of 13th Judge, City Civil Court, Madras, is the appellant. Decree-holder (landlord) in R.C.P. No. 2034 of 1978, on the file of XI Judge, Court of Small Causes, Madras, is the revision petitioner.

(2.) DISPOSAL of the Appeal will conclude the Revision also, since the same question arises for consideration in both matters.

(3.) IN the written statement filed by the third defendant, who is a tenant, he admitted that an eviction order has been passed against him and also about the further proceedings that were pending before the executing Court, and finally he said that he has no objection for any decree being passed, and that he will abide by the same.