MARRY KUTTY KOSHY Vs. HEMALATHA PUSHPAKARAN

JUDGEMENT

(1.) The above Civil Revision Petition is filed by the tenant against the order dated 05.02.2009 passed by the XIV Small Causes Court, Chennai in M.P.No.774 of 2008 in R.C.O.P.No.1635 of 2008.

(2.) The above petition is filed under Rules 11 and 12 of the Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974, hereinafter referred to as "Rules", seeking to reject/return the proof affidavit filed by the landlord before this Court on 12.12.2008 as the same is opposed to the procedure contemplated under the Tamil Nadu Buildings [Lease and Rent Control] Act, hereinafter referred to as "Act".

(3.) A brief resume of the facts to set the legal dispute in context is narrated herein below:-