INDIRA GANDHI Vs. RAHAMATHUNNISA

JUDGEMENT

(1.) HEARD both sides.

(2.) THE order passed in E.P.No.166 of 2007 in R.C.O.P.No.19 of 2003 is under challenge in this revision petition which was filed under Order 21 CPC for delivery of possession. THE said petition was ordered accordingly by the learned Execution Court on 8.2.2008. In the mean time, the order of delivery of possession in R.C.O.P.No.19 of 2003 was challenged by the tenant in R.C.A.No,26 of 2008 before the learned Rent Control Appellate Authority/Sub Court, Mannargudi who also concurring with the findings of the learned Rent Controller had dismissed the appeal.