MUNUSAMY Vs. A RAJPAL

JUDGEMENT

(1.) The Revision petitioner/Appellant/Tenant has filed this civil revision petition as against the order and decree dated 12.10.2009 in R.C.A.No.838 of 2008 passed by the Learned Appellate Authority viz; VII Judge, Small Causes Court, Chennai in affirming the order and decree dated 24.10.2008 in R.C.O.P.No.732 of 2008 passed by the Learned Rent Controller viz; XII Judge, Court of Small Causes, Chennai.

(2.) The Learned Appellate Authority viz; VII Judge, Court of Small Causes, Chennai while passing orders in R.C.A.No.838 of 2008 has inter alia opined that 'the Revision petitioner/Tenant committed wilful default in payment of rent, that the quantum of rent is Rs.1,200/- and that the Learned Rent Controller has come to the correct conclusion that the Revision petitioner/Tenant committed wilful default in payment of rent and consequently, dismissed the Rent Control Appeal without costs.

(3.) Dissatisfied with the judgment dated 12.10.2009 rendered by the Learned Appellate Authority viz; VII Judge, Court of Small Causes, the revision petitioner has projected this Civil Revision petition before this Court.