N VASUDEVA GRAMANI Vs. S AGADEESAN

JUDGEMENT

(1.) THIS Civil Revision Petition arises out of an order passed by the trial Court rejecting an application under Section 9 of the Madras City Tenants Protection Act, and confirmed by the lower Appellate Court on appeal.

(2.) HEARD Mr. R. Shanmugham, learned counsel for the petitioners and Mr. B.T. Seshadri, learned counsel for the respondents.

(3.) MR. B.T. Seshadri, learned counsel appearing for the respondents raised a preliminary objection to the maintainability of the revision petition on the ground that the petitioners failed to challenge the decree for recovery of possession passed in the main suit. Since that decree has attained finality, as a consequence of the failure of the petitioners to challenge the same, nothing would survive in the revision, arising out of the application under Section 9.