PETCHIMUTHU ALIAS MANI Vs. ANITHA SRUTHI

JUDGEMENT

(1.) These two civil revision petitions are directed against the order dated 17.4.2009 in E.A. Nos. 748 and 1105 of 2009 in E.P. No. 3452 of 2007 in O.S. No. 497 of 2003 on the file of the learned X Assistant Judge, City Civil Court, Chennai whereby and where under the applications preferred by the revision petitioner to stay all further proceedings in E.P. No. 3452 of 2007 were dismissed. Background facts:

(2.) The suit in O.S. No. 817 of 2009 was instituted by the revision petitioner against the respondent praying for a decree of declaration that he was a lawful tenant in respect of the suit property and for a consequential injunction restraining the respondent, her agents and men from interfering with his peaceful possession and enjoyment of the suit property.

(3.) In the plaint in O.S. No. 817 of 2009 (sic), the petitioner inter alia contended thus: