A RAMAKRISHNAN Vs. G CHANDRAMOHAN

JUDGEMENT

(1.) ANIMADVERTING upon the judgement and decree 10.10.2007 passed by the 1st Additional Sub-Court, Coimbatore, in R.C.A.No.46 of 2007 confirming the order dated 29.3.2007 passed by the Principal District Munsif, Coimbatore, 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.) BEING aggrieved by and dissatisfied the order and judgement of the respective Courts below, this civil revision petition is focussed by the tenants on various grounds.