M/S. MAHAVEER BUTTON MANUFACTURING COMPANY REPRESENTED BY PROPRIETRIX SMT. CHANDRAKANTHA MAHAVEER BUTTON MANUFACTURING COMPANY Vs. V. MANOJ

JUDGEMENT

(1.) ANIMADVERTING upon the judgment and decree dated 20.01.2009 passed by the learned VII Judge, Small Causes Court at Madras in R.C.A.No. 807 of 2007 in confirming the order and decree dated 24.10.2007 passed by the learned XIII Judge, Small Causes Court at Madras in RCOP No. 649 of 1994, this civil revision petition has been focussed by the tenants. The parties, for convenience sake, are referred to here under according to their litigative status and ranking before the Rent Controller.

(2.) A thumbnail sketch of the relevant facts, absolutely necessary and germane for the disposal of this civil revision petition would run thus:

(3.) THE Learned Counsel for the revision petitioner/tenant, placing reliance on the grounds of revision would pilot his argument, which could pithily and precisely be set out thus: