A KRISHNAKUMAR Vs. V SRINIVASAN

JUDGEMENT

(1.) ANIMADVERTING upon the judgement and decree dated 6.2.2009 passed by the VIII Small Causes Judge, Madras, in R.C.A.No.481 of 2006 confirming the order dated 10.4.2006 passed by the XII Small Causes Judge, Madras, in R.C.O.P.No.437 of 2005, 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, by placing reliance on the grounds of revision would develop his arguements, which could tersely and briefly be set out thus: