- (1.) Inveighing the order 16.10.2006 passed in A.S.No.62 of 2003 by the Principal District Judge, Chingleput, confirming the order dated 26.9.2002 passed in O.S.No.78 of 1983 by the Subordinate Judge, Tiruvallur, this civil revision petition is focused.
(2.) The long and short of the relevant facts absolutely necessary and germane for the disposal of this civil revision petition would run thus: (i) The respondent herein, as plaintiff, filed the suit O.S.No.78 of 1983 seeking the following relief: "to pass judgment and decree against the 1st defendant for the recovery of Rs.20,000/- jointly with the 2nd defendant by way of damages for wrongful possession of the properties and for the cost of the suit and other appropriate reliefs." (ii) After conducting trial, the Trial Court passed the decree as under:- VERNACULAR (TAMIL) PORTION DELETED (iii) As against which, the first defendant preferred appeal in A.S.No.62 of 2002 and the same was also dismissed.
(3.) Being aggrieved by and dissatisfied with the said order of both the Courts below this revision is focussed, as no second appeal is possible as per law, on the following grounds among others: (i) Both the Courts below failed to take into consideration the fact that the plaintiff, who was bound to prove her case, simply neglected to do the same. (ii) On mere assumptions and presumptions, the trial Court passed the decree. (iii) In the absence of evidence, the trial Court should have dismissed the case.;