G SITHARAMAN Vs. METAMORPH FITNESS CENTRE PVT LTD

JUDGEMENT

(1.) The landlord in a rent control proceedings has preferred the above revision, against the order dated 03.02.2015 passed by the learned IX Judge, Court of Small Causes [Rent Control Appellate Authority], Chennai in dismissing the appeal in RCA No.490 of 2014 by confirming the order dated 03.09.2014 passed by the learned XI Judge, Court of Small Causes [Rent Controller] Chennai in a memo filed in RCOP No.2472 of 2012.

(2.) Heard both sides.

(3.) The facts leading to the filing of this Civil Revision Petition would run thus: