T VIJAYAKUMAR Vs. R CHANDRA

JUDGEMENT

(1.) Animadverting upon the order dated 17.12.2008 passed by the VII Small Causes Court(Appellate Authority) in M.P.No.475 of 2008 in RCA No.73 of 2007, this civil revision petition is focussed at the instance of the tenant.

(2.) A summation and summarisation of the relevant facts absolutely necessary and germane for the disposal of this revision petition would run thus:

(3.) Being aggrieved by and dissatisfied with the said order, this revision is focussed on various grounds, the gist and kernal of them would be to the effect that the appellate authority, without actually considering the contentions in the appeal, simply directed the revision petitioner/tenant to deposit the rent in the application filed under Section 11(4) of the Act.