MR. T. AMRITHARAJ Vs. MRS. S. JAYANTHI

JUDGEMENT

(1.) The Civil Revision Petition has been filed by the petitioner to set aside the fair and decretal order dated 12.04.2018 passed in M.P. No. 293 of 2018 in R.C.A. No. 373 of 2018 by the learned IX Judge, Small Causes Court, Chennai.

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

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