MR. HARIHARASUDHAN Vs. MR. T.K. KAMESWARAN

JUDGEMENT

(1.) INVEIGHING the order dated 29.3.2011 passed by the III Judge, Court of Small Causes, Chennai, in RCA.No. 1340 of 2004 confirming the order dated 27.9.2004 passed by the XII Judge, Court of Small Causes, Chennai, in R.C.O.P.No. 1653 of 2001, this civil revision petition is focused. Heard both sides.

(2.) THE parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court. A summation and summarisation of the relevant facts absolutely necessary and germane for the disposal of this revision would run thus:

(3.) THIS revision is focussed by the same tenant expressing his grievance over the findings of both the authorities below by contending that there is no shard or shred, jot or molecular extent of evidence to show that the building was in a dilapidated condition.