JAYANTHI RAMESH Vs. M K NILOFAR

JUDGEMENT

(1.) Animadverting upon the order dated 22.4.2010 passed by the VII Judge, Court of Small Causes, Chennai, in R.C.A.No.502 of 2009 , confirming the order dated 30.10.2009 passed by the XIII Small Causes Court, Chennai, in M.P.No.514 of 2009 in R.C.O.P.2575 of 2008, 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 order of both the Courts below this revision has been filed on various grounds, the warp and woof of them would be to the effect that both the Courts below, without taking into consideration the facts that the delay was explained properly by the revision petitioner/tenant and that the delay also was not enormous, mechanically turned down the prayer of the tenant.Accordingly, the revision petitioner/tenant prays for setting aside the orders of both the Courts below and for allowing the I.A.filed under Section 5 of the Limitation Act.