M RAVICHANDRAN Vs. R ELLAPPAN

JUDGEMENT

(1.) INVEIGHING the judgment arid decree dated 23/8/2006 passed by the learned VII Judge, Court of Small Causes (Rent Control Appellate Authority) in R.C.A. No. 190 of 2004 modifying the fair and decreetal order dated 29/10/2003 passed by the learned XVI Assistant Judge, Court of Small Causes (Rent Controller) in R.C.O.P. No. 1469 of 2000, this civil revision petition is focussed.

(2.) HEARD both sides.

(3.) WHEREAS the learned counsel for the respondent/landlord by way of countering the arguments as put forth on the side of the tenant, would submit thus: