R D VENKATESAN Vs. J DHANASEKARAN

JUDGEMENT

(1.) INVEIGHING the order dated 12.10.2007, passed by the learned VIII Assistant Judge, City Civil Court, Chennai in I.A.No.16271 of 2007 in O.S.No,3934 of 2007, this civil revision petition is focussed.

(2.) HEARD both sides.

(3.) THE learned counsel for the respondents/ defendants would highlight and spotlight, detail and delineate, express and expatiate the woes suffered by the tenants at the hands of the plaintiff. THE learned counsel for the defendants also would point out that atrocities have been committed as against the defendants' tenants which propelled and impelled the defendants to file such an application and in that connection alone the lower Court passed such an order appropriately and appositely warranting no interference by this Court.