K V S NAGARAJAN Vs. G V SHYAMSUNDAR

JUDGEMENT

(1.) INVEIGHING the order dated 24.06.2010 passed in MP No.417 of 2009 in RCA No.184 of 2009 by the VIII Court of Small Causes, Chennai, this civil revision petition is focussed.

(2.) HEARD both sides.

(3.) PER contra, the learned counsel for the respondents/landlords would submit that the revision petitioner despite knowing the respondents long ago, even anterior to the filing of RCOP No.2068 of 2006, as owners of the demised premises, deliberately in order to put them in difficulty and discomfiture, did choose to deposit the rents in that manner and he has to withdraw that amount from the Court deposit and pay it to the respondents herein.