LAWS(MAD)-2010-7-304

BOMBAY MOTOR HOUSE Vs. C K SUNDARAM

Decided On July 23, 2010
BOMBAY MOTOR HOUSE, A PARTNERSHIP FIRM Appellant
V/S
K.SUNDARAM Respondents

JUDGEMENT

(1.) Animadverting upon the order dated 29.4.2010 passed by the III Additional Subordinate Judge, Coimbatore, in R.C.A.No.74 of 2007, confirming the order dated 21.10.2005 passed by the II Additional District Munsif, Coimbatore, in RCOP No.17 of 2000, this civil revision petition is focussed.

(2.) Compendiously and concisely the relevant facts absolutely necessary and germane for the disposal of this revision petition would run thus:

(3.) Being aggrieved by and dissatisfied with the orders of both the Courts below, the tenants filed this revision on various grounds, the gist and kernal of them would run thus: