CHANDRASEKAR Vs. M LALITHA

JUDGEMENT

(1.) Inveighing the order dated 23.7.2009 passed by the Rent Control-Appellate Authority (VIII Small Causes Court) Chennai, in R.C.A. No. 579 of 2007 confirming the order dated 14.6.2007 passed by the XII Judge, Court of Small Cause, Chennai, in R.C.O.P. No. 252 of 2007, this civil revision petition is focussed by the tenant.

(2.) Broadly but briefly, narratively but precisely the relevant facts absolutely necessary and germane for the disposal of this revision petition would run thus:

(3.) Placing reliance on the grounds of revision, the learned counsel for the revision petitioner/tenant would develop his arguments, which could tersely and briefly be set out thus :