P ANANDAN Vs. K S ANAND

JUDGEMENT

(1.) INVEIGHING the order dated 04.12.2009 passed in MP No.337 of 2009 in RCOP No.2175 of 2008 by the learned XII Judge, (Rent Controller) Court of Small Causes, Chennai, this civil revision petition is focussed by the tenant.

(2.) HEARD both sides.

(3.) A core question arises as to whether this revision petition should have been numbered at all. Whereupon, the Registry also clarified that the revision petitioner himself made endorsement at the time of filing this revision petition as under: "The CRP challenging the order passed conditional order only. Hence the Revision is maintainable under Article 227 Constitution of India." (extracted as such)