B SUNDAR Vs. SHANMUGAM

JUDGEMENT

(1.) Heard Mr.K.M.Vijayan, learned counsel appearing for the petitioner and Mr.S.R.Raghunathan, learned counsel appearing for the respondent.

(2.) The above Civil Revision Petition arises against the judgment and decree passed in R.C.A.No.407 of 2013 on the file of VII Judge, Court of Small Causes, Chennai reversing the order in R.C.O.P.No.219 of 2010 on the file of XIII Judge, Court of Small Causes, Chennai.

(3.) The tenant is the revision petitioner and the respondent is the landlord.