A RAHAMATHULLAH Vs. M SHAIK ADAM

JUDGEMENT

(1.) THIS Civil Revision Petition is filed against the Order dated 3. 07. 2008 made in M. P. No. 19 of 2006 in R. C. A. No. 446 of 2003 on the file of the Rent Control Appellate Authority (VIII Judge, Small Causes Court), Chennai.

(2.) THE respondent in R. C. A. No. 446 of 2003 on the file of the Rent Control Appellate Authority (VIII Judge, Small Causes Court), Chennai is the revision petitioner before this Court.

(3.) HE is aggrieved by the order of the Rent Control Appellate Authority (VIII Judge, Small Causes Court), Chennai, dated 3. 7. 2008, whereby the petition filed by the respondent herein (who is the appellant in R. C. A. No. 446 of 2003) under Sec. 18a of the Tamilnadu Building (Lease and Rent Control) Act 1960 hereinafter called the Rent Control Act, read with Order 26 Rule 10a of C. P. C. to appoint an Advocate Commissioner was allowed.