LATHA Vs. L THANGARAJ

JUDGEMENT

(1.) Animadverting upon the judgement and decree dated 18.1.2012 passed by the VIII Judge, Court of Small Causes, Chennai, in R.C.A.No.194 of 2009 confirming the order dated 23.4.2009 passed by the XVI Judge, Court of Small Causes, Chennai, in R.C.O.P.No.192 of 2008, this civil revision petition is filed. The parties, for the sake of convenience are referred to hereunder according to their litigative status and ranking before the Rent Controller.

(2.) A summation and summarisation of the germane facts absolutely necessary for the disposal of this civil revision petition would run thus:

(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.