M.N. ANSARI Vs. M.N. MOHAIDEEN PILLAI

JUDGEMENT

(1.) A recapitulation and re'sume' of facts absolutely necessary for the disposal of this Civil Revision Petition would run thus:

(2.) UP went the enquiry, during which, the landlord examined himself as P.W.1 and documents Exs.P1 to P5 were marked and the tenant examined himself as R.W.1 and no documents were marked. Exs.C1 to C2 were marked as Court documents.

(3.) BEING aggrieved by and dissatisfied with the order passed by the appellate Authority, the present Civil Revision Petition has been focussed on various grounds.