P DEVENDRAN Vs. C RAGHUNATHA REDDY

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed by the Petitioners/Landlords in R.C.O.P. No.943 of 2007 against the order dated 27.6.2008 passed in M.P. No.114 of 2008 in R.C.O.P. No.943 of 2007 by the XIII Judge, Small Causes Court, Chennai.

(2.) THE Petitioners/Landlords in R.C.O.P. No.943 of 2007 are the revision petitioners before this Court.

(3.) THE Case of the Revision Petitioners in M.P. No.114 of 2008 is that, they engaged the services of a qualified Civil Engineer for the purpose of inspecting the petition property. THEy expressed their desire before the Rent Controller to inspect the petition property, when the respondent counsel was cross examining the Second Revision Petitioner as P.W. 2. THEy requested the Rent Controller to direct the respondent to permit them to inspect the petition property along with a qualified Civil Engineer. But, the respondent refused permission and informed the Rent Controller that, they should take out an appropriate step for seeking prior permission from him and that too, by way of an Application, with an intention to drag the proceedings under some pretext. Hence, they filed M.P. No.114 of 2008. THE respondent herein filed a counter affidavit opposing Petition under M.P. No.418 of 2007 has been filed by the Revision Petitioners praying for the same relief, but the same was dismissed for default on 27.8.2007. THEy questioned the conduct of the Revision Petitioners in moving M.P. No.114 of 2008 so late, that too after the closure of the chief, the cross and their re-examination of both the Revision Petitioners.