SUBHIKSHA TRADING SERVICES LTD Vs. V SETHULAKSHMI

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 19.04.2010 passed in M.P.No.25 of 2010 in RCA No.128 of 2006 by the learned VII Judge, Court of Small Causes, Chennai, this civil revision petition is focussed.

(2.) HEARD both sides.

(3.) PER contra, contradicting and gainsaying, refuting and impugning the contentions/arguments as put forth on the side of the tenant, the learned counsel for the landlord would submit and advance his arguments thus: