BHARAT PETROLEUM CORPORATION LTD THROUGH ITS SENIOR MANAGER Vs. JEYAPAUL AND ORS

JUDGEMENT

(1.) The concurrent orders passed in I.A. No. 50 of 2009 in Original Suit No. 93 of 2006 by the Principal District Munsif Court, Tirunelveli and in CMA. No. 6 of 2010 by the principal Sub Court, Tirunelveli are being challenged in the present civil prevision petition.

(2.) The respondents herein as plaintiffs have instituted Original Suit No. 93 of 2006 on the file of the trial Court for the reliefs of recovery of possession, past and future damages wherein the present revision petitioner has been shown as sole defendant. During pendency of the same, the revision petitioner/defendant as petitioner has filed I.A. No. 50 of 2009 under Section 9 of the Chennai City Tenants' Protection Act, 1921. The trial Court after considering the rival contentions raised on either side has dismissed the petition. Against the dismissal order, the revision petitioner/petitioner/ defendant as appellant has filed CMA. No. 6 of 2010 on the file of the first appellate Court.

(3.) The first appellate Court after hearing both sides and upon reappraising the available evidence, has dismissed CMA. No. 6 of 2010 and thereby confirmed the order passed in I.A. No. 50 of 2009 in Original Suit No. 93 of 2006. Against the concurrent orders passed by the Courts below, the present civil revision petition has been preferred at the instance of the petitioner/defendant as revision petitioner.