S ARUL Vs. VENKATARAMAN

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 09.09.2011 passed in RCA No.1 of 2011 by the learned Appellate authority/Principal Subordinate Judge, Thiruvannamalai confirming the order of the learned Rent Controller, Principal District Judge, Thiruvannamalai passed in RCOP No.13 of 2003 dated 19.04.2010, this civil revision petition is focussed.

(2.) THE epitome and the long and short of the relevant facts absolutely necessary for the disposal of this revision in a few broad strokes, could be encapsulated thus:

(3.) THE learned counsel for the revision petitioners would put forth and set forth his arguments which could pithily and precisely be set out thus: