ARUNAGIRI Vs. H SURAJBAI

JUDGEMENT

(1.) ANIMADVERTING upon the judgment and decree dated 26.03.2012 passed by the learned VIII Judge, Court of Small Causes, Chennai in R.C.A.No.822 of 2007 reversing the order and decree dated 28.09.2007 passed by the learned XVI Judge, Court of Small Causes, Chennai in RCOP No.1993 of 2006, this civil revision petition has been focussed by the tenant.

(2.) THE parties, for convenience sake, are referred to here under according to their litigative status and ranking before the Rent Controller.

(3.) HEARD both sides.