P SRINEEVAS Vs. AKILA

JUDGEMENT

(1.) ANIMADVERTING upon the judgment and decree dated 23.03.2010 passed by the learned VII Judge, Small Causes Court, Chennai in RCA No.72 of 2007 in modifying the order and decree dated 22.11.2006 passed by the learned XIV Judge, Small Causes Court, Chennai in RCOP No.1206 of 2005, these two civil revision petitions have been focussed by the landlord as well as the tenant.

(2.) HEARD both sides.

(3.) THE learned Senior counsel appearing for the landlord by placing reliance on the evidence adduced before the Rent Controller would put forth and set forth his arguments, which could pithily and precisely be set out thus: