G THIRUMOORTHY Vs. RATHINAMALA

JUDGEMENT

(1.) TENANT has filed the Civil Revision Petition against the order and decreetal order dated 18.6.2009 passed in I.A.No.15 of 2009 in R.C.O.P.No.18 of 2006 on the file of the District Munsif Court, Thiruppur.

(2.) MR. P.M. Duraiswamy, learned counsel appears for the caveator, the respondent landlady.

(3.) ON going through the order of the court below and the reasons given, this court find that the court below is justified in dismissing the petition