MANIVASAGAM Vs. RUKMANI KHADIR

JUDGEMENT

(1.) Inveighing the judgment and decree dated 19.06.2009 passed by the learned VII Judge, Small Causes Court, Chennai (Rent Control Appellate Authority) in RCA No.713 of 2002 confirming the order and decree dated 25.07.2002 passed by the learned XI Judge, Small Causes Court, Chennai (Rent Controller) in RCOP No.1266 of 2001, this civil revision petition is focussed.

(2.) Heard both sides.

(3.) The facts giving rise to the filing of this revision as stood exposited from the records would run thus: