ASHOK KUMAR Vs. A RAJPAL

JUDGEMENT

(1.) The Revision petitioner/Appellant/Tenant has filed this civil revision petition as against the order dated 12.10.2009 in R.C.A.No.847 of 2008 passed by the Learned Appellate Authority viz; VII Judge, Small Causes Court, Chennai in affirming the order and decree dated 24.10.2008 in R.C.O.P.No.731 of 2008 passed by the Learned Rent Controller viz; XII Judge, Court of Small Causes, Chennai.

(2.) The Learned Appellate Authority viz; VII Judge, Court of Small Causes, Chennai, while passing orders in R.C.A.No.847 of 2008 dated 12.10.2009 has among other things observed that 'the Revision petitioner/Tenant committed wilful default in payment of rent and resultantly, dismissed the Rent Control Appeal without costs.'

(3.) Aggrieved against the said order dated 12.10.2009 in R.C.A.No.847 of 2008 passed by the Learned Appellate Authority, viz; VII Judge, Court of Small Causes, Chennai, the Revision petitioner/Tenant has projected this Civil Revision petition before this Court.