P BHASKAR Vs. T DHARAM CHAND

JUDGEMENT

(1.) This civil revision petition has been filed against the docket order dated 31.10.2017 made in R.C.A.No.708 of 2013 in R.C.O.P.No.1734 of 2011, on the file of the Rent Control Appellate Authority/VIII Judge, Small Causes Court, Chennai.

(2.) The petitioner filed a civil miscellaneous petition in C.M.P.No.1770 of 2018, seeking to dispense with the production of fair and decreetal order in R.C.A.No.708 of 2013 dated 31.10.2017. According to the learned counsel for the petitioner, the Rent Control Appellate Authority has only passed docket order and not a fair and decreetal order.

(3.) This Court by an earlier order dated 02.02.2018, directed the Registry to call for a report from the VIII Judge, Court of Small Causes, Chennai, in connection with R.C.A.No.708 of 201 Accordingly a report was received, wherein, it is submitted that there was no detailed order has been passed. Subsequently, by an order of this Court dated 004.2018, entire records in connection with R.C.A.No.708 of 2013 in R.C.O.P.No.1734 of 2011 has been called for and the same also received and placed before this Court.