V DURAISINGAM Vs. S K NATARAJA CHETTIAR

JUDGEMENT

(1.) ANIMADVERTING upon the judgment and decree dated 22.12.2005 passed by the VIII Small Causes Court, Chennai, in R.C.A.No.926 to 2002 confirming the dismissal order dated 21.12.2001 passed by the X Judge, Small Causes Court, in RCOP No.1184 of 1998, this civil revision petition is filed by the landlord.

(2.) NIGGARD and bereft of unnecessary details, the necessary and germane facts for the disposal of this revision would run thus:

(3.) PER contra, the learned counsel for the respondents/tenants, by way of torpedoing and pulverising the arguments as put forth and set forth on the side of the revision petitioner, would advance his arguments, the pith and marrow of them would run thus: (i) There is nothing wrong in the orders passed by the Courts below. (ii) The demised premises concerned does not require any demolition and reconstruction and the requirement of the landlord is not bona fide. Accordingly, the learned counsel for the respondents/tenants prays for dismissal of the revision petition.