L. VENUGOPAL Vs. L. KARUNAKAR

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India assailing the order dt.31.08.2017 in EA.No.118 of 2017 in EP.No.34 of 2017 in O.S.No.5 of 2003 of the IX Additional Senior Civil Judge at L.B.Nagar, R.R. District.

(2.) Petitioner herein is the Judgment Debtor in the above suit which was filed by the 1st respondent herein for eviction of the petitioner from the suit schedule premises and for recovery of arrears of rent.

(3.) Written statement was filed by the petitioner therein opposing the suit claim. In the written statement, petitioner took a plea that he was in occupation of the suit schedule property as owner and legal title holder; that the 1st respondent is not entitled to recovery of possession; and there was no question of paying any rent.