K KUNHI MOOSA Vs. P SAMBANDAM CHETTIAR

JUDGEMENT

(1.) INVEIGHING the order dated 23.04.2008 passed in RCA No.453 of 2004 by the VIII Court of Small Causes, Madras, in confirming the order dated 06.02.2004 passed in RCOP No.807 of 1997 by the XIII Court of Small Causes, Madras, this civil revision petition is focussed.

(2.) HEARD both sides.

(3.) PER contra, the learned counsel for the respondent would refute and challenge the contentions/arguments as put forth on the side of the revision petitioner/tenant and advance his arguments, the warp and woof of them would run thus: