N. VIJAYALAKSHMI Vs. BOOPATHI AND ANR.

JUDGEMENT

(1.) The Civil Revision Petition is filed against the judgment and decree dated 14.02.2011 made in R.C.A.No.365 of 2005 on the file of the VIII Small Causes Judge, Chennai, confirming the fair and decretal order dated 31.01.2005 made in R.C.O.P.No.1052 of 2004 on the file of the XII Small Causes Judge, Chennai.

(2.) For the sake of convenience, the parties are referred to landlady and tenants.

(3.) Facts of the case: