P.K.SANKARANARAYANAN Vs. SARADHAMBAL

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 12.09.2012 passed in I.A.No.170 of 2012 in R.C.A.No.17 of 2012, by the learned Principal Sub-Judge, Madurai.

(2.) HEARD both sides.

(3.) THE learned Counsel for the revision petitioner would echo the grievance of his client to the effect that due opportunity was not given to the tenant before the Rent Control Appellate Authority and hence, interference in this Civil Revision Petition is warranted.