S ARIYA THILAKAN ALIAS THILAK Vs. MOHAMMED ALI

JUDGEMENT

(1.) The Civil Revision Petitioner/Appellant/Tenant has filed this Civil Revision Petition as against the order dated 12.06.2009 in R.C.A.No.591 of 2008 passed by the Learned Appellate Authority viz., VII Judge, Court of Small Causes, Chennai.

(2.) The First Appellate Authority viz., VII Judge, Court of Small Causes, Chennai, while passing order in R.C.A.No.591 of 2008 in R.C.O.P.No.113 of 2008, dated 12.06.2009, has among other things observed that '... The Revision petitioner/Tenant has committed an act of nuisance and resultantly dismissed the appeal without costs.'

(3.) Being dissatisfied with the order passed by the Learned Appellate Authority viz., VII Judge, Court of Small Causes, Chennai, dated 12.06.2009 in R.C.A.No.591 of 2008 in R.C.O.P.No.113 of 2008, the Revision petitioner/Tenant has projected this Civil Revision Petition before this Court.