AVENTIS Vs. S A MOHAMMED IBRAHIM

JUDGEMENT

(1.) (Prayer: Petition under Sec.25 of Tamil Nadu Buildings (Lease and Rent Control) Act, 1960, praying the High Court to revise the order of the Court of Small Causes (VII Judge), Chennai, dated 22.7.1998 and made in M.P.No.375 of 1997 in R.C.A.No.345 of 1994 (R.C.O.P.No.1226 of 1988, on the file of the 14th Judge, Court of Small Causes, Madras), etc.) 1. The revision petitioners are the appellants and the respondent herein is the respondent in M.P.No.375 of 1997 in R.C.A.No.346 of 1994 on the file of VII Judge, Court of Small Causes, Madras.

(2.) THIS civil revision petition is directed as against the fair and decretal order passed by the learned VII Judge, Court of Small Causes, Madras, dated 22.7.1998 in M.P.No.375 of 1997 in R.C.A.No.546 of 1994.

(3.) THE learned counsel for the respondent/landlord contented that only at the request of the revision petitioners to take up the application in W.P.No.375 of 1997 before the appellate authority, it was taken up for disposal of the separately and only the revision petitioners/tenants invited the appellate authority to give a disposal to M.P.No.375 of 1997, and having invited the appellate authority to give a finding with regard to the prayer in the petition in M.P.No.375 of 1997, the revision petitioners/tenants cannot turn round and say in this revisional court that the application seeking permission to adduce additional evidence must be considered along with the main appeal and not separately.