K C CHANDRASEKAR Vs. C BALASUNDARAM

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 18/1/2010 passed in R.C.A. No. 1590 of 2004 by the VIII Small Causes Court, Chennai, confirming the order dated 16.11.2004 passed in R.C.O.P. No. 1773 of 1999 by the XIV Small Causes Court, Chennai, this civil revision petition is focussed.

(2.) HEARD both sides.

(3.) PLACING reliance on the grounds of revision, the learned counsel for the tenant would set forth and put forth his arguments, which could succinctly and precisely be set out thus: