STANDARD LITERATURE COMPANY P LTD Vs. PADMA

JUDGEMENT

(1.) The allegations contained in the eviction petition are as follows:

(2.) In the counter filed by the tenant the following are stated:

(3.) After scrutinising all the material evidence and documents, the learned Rent Controller, XI Judge, Court of Small Causes, Chennai, has passed an order of eviction granting two months time. Aggrieved against the said order, the Petitioner/Defendant preferred R.C.A. No. 972 of 2006 on the file of VII Judge, Small Causes Court, Chennai, which suffered dismissal. The order of eviction was confirmed and two months time for eviction was allowed. Hence, the Defendant is before this Court.