THILAKAVATHI Vs. R GOPAL

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 13.03.2012 passed in RCA No.799 of 2010 by the learned VII Small Cause Judge, Chennai, confirming the order dated 29.07.2010 passed in RCOP No.2548 of 2008 by the learned XVI Small Causes Judge, Chennai, this civil revision petition is focussed.

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

(3.) THE learned counsel for the revision petitioner/tenant placing reliance on the grounds of revision, would put forth and set forth his arguments, which could pithily and precisely be set out thus: