A. VENKATESH Vs. A. AHMED ALI

JUDGEMENT

(1.) THE first respondent in CRP NPD No.4095 of 2010 filed R.C.O.P.No.560 of 2004 before the Rent Controller, Chennai, which contained the following allegations in short:

(2.) IN the counter filed by the respondent/revision petitioner, it is stated as follows:

(3.) AGGRIEVED against the order of trial Court, the respondent/revision petitioner herein has preferred an appeal in R.C.A.No.559 of 2005 before the learned VIII Judge, Small Causes at Chennai, in which he has filed an application under Order 41 Rule 27 C.P.C. in M.P.No.672 of 2008 for receipt of additional documents on his side. In the affidavit filed in support of M.P.No.672 of 2008, the petitioner/tenant is averred as under: