ARUMUGAM PROPRIETOR STAR AUTO SPARES Vs. VIDYANATHAN

JUDGEMENT

(1.) THIS Civil Revision Petition is filed challenging Judgment and Decree dated 24.6.2011 passed in R.C.A.No.776 of 2010 on the file of the VIII Rent Control Appellate Court at Chennai, revising the order and decretal order dated 19.8.2010 passed in R.C.O.P.No.958 of 2009 on the file of the XII Judge, Small Causes Court, Chennai.

(2.) THE revision petitioner/tenant has filed an affidavit of undertaking and the relevant portion reads as follows:- ?2. I state that the respondent filed a petition for eviction against me to quit and deliver the vacant possession of the petition premises. Accordingly I am ready and wiling to vacate the petition premises.