N BALASUBRAMANI Vs. P PANDIAN

JUDGEMENT

(1.) THIS revision petition is filed against the judgment and decree dated 4.8.2008 in RCA.No.1135 of 2005 on the file of VIII Judge, Court of Small Causes, Madras confirming the order and decree dated 12.8.2005 passed in RCOP No.1938/2004 on the file of XVI Court Small Causes, Madras. Heard both sides.

(2.) THIS revision has been directed against the judgment in R.C.A.No.1135 of 2005 under which an order for eviction in R.C.O.P.No.1938 of 2004 was confirmed.

(3.) UNDER such circumstances, the Civil Revision Petition is dismissed. But the tenant/revision petitioner is given 11 months time from today to vacate and hand over the vacant possession to the respondent/land lord. Affidavit of undertaking is to be filed within a week. No costs. Consequently, connected miscellaneous petition is closed.