P VELKUMAR Vs. V SUBBAIAH @ P V SUBBAIAH

JUDGEMENT

(1.) The Civil Revision Petition has been filed against the fair and decretal order dated 26.08.2016 passed in R.C.A.No.165 of 2014 by the learned Rent Control Appellate Authority / IX Small Causes Judge, Chennai reversing the fair and decretal order dated 19.12.2012 passed in R.C.O.P.No.1613 of 2011 by the learned XIII Small Causes Judge, Chennai.

(2.) The petitioner herein is the tenant and the respondent herein is the landlord.

(3.) The brief facts of the case are as follows: