A GOUTAMCHAND Vs. S KRISHNAVENI

JUDGEMENT

(1.) THIS civil revision petition is focussed as against the fair and decreetal orders dated 25.06.2012 passed by the learned VII Judge, Small Causes Court, Chennai in M.P.No.174 of 2011 in the unnumbered RCA in SR No.12414 of 2011.

(2.) HEARD both sides.

(3.) WHEREAS the learned counsel for the landlords citing the decision of this court reported in 2010-2-LW 363 [Padma and 2 others vs. Standard Literature Company (P) Ltd. Rep.by its Manager No.16, Ritchie Street, Chennai 600 002] would argue that absolutely there is no valid reason for condoning the delay because untenable and unbelievable reasons were found set out in the affidavit; the accident alleged to have occurred somewhere earlier to the passing of the order by the Rent Controller and even then, it was cited as one of the reasons to get the delay condoned.