S SUKHNI BAI Vs. SOUTHERN REFRACTORIES AND MINERALS

JUDGEMENT

(1.) Animadverting upon the judgment and decree dated 10.12.2009 passed by the VII Appellate Rent Controller, Chennai, confirming the order dated 19.8.2008 passed by the XIV Small Causes Court, Chennai, in RCOP.No.2082 of 2006, this civil revision petition is focussed by the landlords.

(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, this revision is filed on various grounds.