P K M SHAHUL HAMMED Vs. A SANTHANALAKSHMI

JUDGEMENT

(1.) This revision petition is filed challenging the fair and final orders passed by the Appellate Authority (VII Small Causes Court, Chennai) in R.C.A.No.1285 of 1996 on 10.7.1997.

(2.) The only question for consideration is whether the dismissal order passed by the Rent Control Appellate Authority on the ground of non-production of certified copy of the order passed by the Rent Controller is sustainable or not.

(3.) It is not in controversy that the revision petitioner filed the said appeal before the Rent Control Appellate Authority with the leave to produce the certified copy later and thereafter failed to comply with such an order for production of the certified copy and therefore, the Rent Control Appeal was dismissed on that ground.