J V BHOOPALAN Vs. LAKSHMI VILAS BANK LIMITED

JUDGEMENT

(1.) THE revision petitioner, who is the defendant in O.S. No. 3155 of 1996. has filed this petition against the fair and decretal orders of the learned Principal District Judge, Coimbatore passed in A.S. No. 213 of 2001 dated 18.2.2002 confirming the order of the learned Second Additional District Munsif, Coimbatore passed in O.S. No.3155 of 1996 dated 23.4.2001

(2.) INITIALLY the owner of the premises one Abbai Naidu filed an eviction petition against the petitioner. The said petition was ordered in favour of the petitioner. Thereafter, an appeal against that order was filed. That appeal was also dismissed. As against the said order, the petitioner herein has not preferred any revision. Therefore, whatever the result of the R.C.A. has become final

(3.) EMPHASIZING the above stated grounds which are raised by the petitioner in the revision petition, the learned counsel appearing for the petitioner advanced his arguments.