M.R. GOPINATHAN Vs. R.B. MANIKANDAN

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to set aside the fair and executable order dated 19.10.2012 passed in R.C.A.No.37/2011 on the file of the Principal Sub Court, Madurai confirming the fair and executable order dated 07.09.2011 passed in R.C.O.P.No.266 of 2005 on the file of the Principal District Munsif of Madurai Town (Rent Controller).

(2.) HEARD both the sides.

(3.) BEING aggrieved by and dissatisfied with the orders passed by both the fora below, this Civil Revision Petition has been focussed on various grounds.