SHANMUGAM Vs. BANUMATHI

JUDGEMENT

(1.) CIVIL Revision Petition is filed under Article 227 of Constitution of India, against the order dated 7.8.2007 made in RCA SR.No.11042 of 2007 on the file of VII Judge, Small Causes Court, Chennai.)Under this revision, the order passed in unnumbered RCA SR.No.11042 of 2007 on the file of VII Judge, Court of Small Causes, Chennai is challenged.

(2.) A perusal of the impugned order will go to show that under the unnumbered RCA SR.No.11042 of 2007, the revision petitioner herein as the appellant therein had challenged the order passed by the executing Court in M.P.SR Nos.8835,8836 and 8837 of 2007 which is not maintainable under Section 18(2) of the Tamil Nadu Buildings( Lease and Rent Control) Act .3) Section 18(1). . . . .. . . .. . Section 18(2) of the Tamil Nadu Buildings(Lease and Rent Control) Act 1960 reads as follows:"An order passed in execution under Sub Section (1) shall not be subject to any appeal or revision".Even in S. Mohammed-v-The State of Tamil Nadu reptd., by Secretary to Govt.Home Department, Madras(1984 (2) MLJ 326 at page 328) and Purushotham Chettiar -v- Puskraj Jain(1980 TLNJ 155 at 157), the view taken by the Appellate Authority in RCA SR.No.11042 of 2007 has been strengthened. Under such circumstances, I do not find any merit in the civil revision petition.