KUPPUSAMY Vs. SURAJBAI

JUDGEMENT

(1.) ANIMADVERTING upon the judgement and decree dated 26.3.2012 passed by the VIII Court of Small Causes, Chennai, in R.C.A.No.826 of 2007 confirming the order dated 28.9.2007 passed by the XVI Court of Small Causes, Chennai, in R.C.O.P.No.1994 of 2006, this civil revision petition is filed.

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

(3.) PER contra, the learned counsel for the respondent herein/landlord in a bid to extirpate and pulverise the arguments as put forth and set forth on the side of the tenant, would develop his arguments, which could pithily and precisely be set out thus: