NATARAJAN Vs. PADMALAKSHMI

JUDGEMENT

(1.) The points for consideration in these revisions are as follows:

(2.) The instant civil revision petitions have been filed challenging the order dated 30.04.2012 passed by the learned District Munsif, Thiruvottiyur in unnumbered I.A. SR. 2490 of 2011 in O.S. No. 150 of 2010 and also the consequential order dated 09.04.2013 passed by the learned District Munsif, Thiruvottiyur in unnumbered I.A. SR. 2491 of 2011 in O.S. No. 150 of 2010.

(3.) The petitioners are the legal heirs of the defendant in the ejectment suit O.S. No. 300 of 1974 and the respondent is the legal heir of the plaintiff. Originally the said ejectment suit O.S. No. 300 of 1974 was filed by one Ramakrishnan/plaintiff against Natarajan/defendant before the learned District Munsif, Poonamallee and subsequently, transferred to the file of the learned District Munsif, Thiruvottiyur and renumbered as O.S. No. 150 of 2010. The plaintiff filed the suit against the defendant seeking for a direction to direct the defendant to vacate and hand over vacant possession of the suit schedule property, after demolishing the unauthorised construction put up by the defendant.