LAWS(MAD)-2012-7-260

GOPALDAS Vs. Y J.SHAMSHUDEEN

Decided On July 16, 2012
MAYA Appellant
V/S
Y J.SHAMSHUDEEN Respondents

JUDGEMENT

(1.) ANIMADVERTING upon the judgment and decree dated 03.01.2012 passed by the Rent Control Appellate Authority viz., VIII Judge, Court of Small Causes, Chennai in RCA Nos.523 and 522 of 2010 confirming the fair and decreetal order dated 21.07.2010 passed by the Rent Controller, XVI Judge, Court of Small Causes, Madras in RCOP No.2093 of 2009, these civil revisions petitions are focussed.

(2.) THE parties are referred to hereunder according to their litigative status and ranking before the learned Rent Controller.

(3.) THE learned Rent Controller ordered eviction, as against which two appeals were filed, one by the partnership firm and another by some of the partners of the said firm, for nothing but to be dismissed confirming the order of the Rent Controller.