UDUMAN LEBBAI MARAICAR Vs. K ARULNANDHI

JUDGEMENT

(1.) ANIMADVERTING upon the judgment and decree dated 18.08.2011 passed by the learned District Judge, Karaikal in R.C.A.No.1 of 2011 in confirming the order and decree dated 13.12.2010 passed by the learned Principal District Munsif, Puducherry at Karaikal in RCOP No.10 of 2004 , this civil revision petition is focussed by the tenant.

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

(3.) WHEREAS in a bid to extirpate and torpedo the arguments and pleas as put forth on the side of the revision petitioner/tenant, the learned counsel for the respondent/landlord would pilot his argument, the gist and kernel of them would run thus: