C SARAVANAN Vs. V M GANGADHARAN

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 2.3.2012 passed by the VI Small Causes Court Judge,(incharge of VII Small Causes Court, Chennai), confirming the order dated 10.11.2011 passed by the XVI Small Causes Court Judge, Chennai, in R.C.O.P.No.1708 of 2010, this civil revision petition is 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 counsel for the revision petitioner/tenant would implore and entreat that in this case repeatedly the authorities under the Rent Control Act did not give due opportunity to the tenant to prosecute his defence and that alone resulted in this impasse.