YASODHARAN Vs. M LALITHA

JUDGEMENT

(1.) Animadverting upon the order dated dated 23.7.2009 passed by the Rent Control Appellate Authority(VIII Small Causes Court) Chennai, in R.C.A. No. 580 of 2007 confirming the order dated 14.6.2007 passed by the XII Judge, Court of Small Cause, Chennai, in RCOP No. 253 of 2007, this civil revision petition is focussed by the tenants.

(2.) Broadly but briefly, narratively but precisely the relevant facts absolutely necessary and germane for the disposal of this revision petition would run thus:

(3.) Placing reliance on the grounds of revision, the learned Counsel for the revision petitioners/tenants would develop his arguments, the warp and woof of them would run thus: