A VENKATESAN Vs. BANU SUNDARAM

JUDGEMENT

(1.) ANIMADVERTING upon the the judgement and decrees dated 28.2.2012 passed by the VIII Small Causes Court, Chennai, in R.C.A.Nos.116 & 118 of 2011 confirming the orders dated 22.10.2010 passed by the XII Small Causes Court, Chennai, in M.P.No.263 of 2010 and RCOP No.1344 of 2009, respectively, these civil revision petitions are filed.

(2.) THE parties, for the sake of convenience are referred to hereunder according to their litigative status and ranking before the Rent Controller.

(3.) THE learned Senior counsel for the revision petitioner/tenant, by placing reliance on the grounds of revisions, would pilot his arguements, which could pithily and precisely be set out thus: