H. MEENAKSHI Vs. S. RAJU

JUDGEMENT

(1.) Challenging the Judgment and Decree passed in R.C.A.No.31 of 2006, on the file of VII Judge, Court of Small Causes, Chennai, confirming the order passed in R.C.O.P.No.2022 of 2004, on the file of the XVI Judge, Court of Small Causes, Chennai, the petitioners, who are the landlords, have filed the above Civil Revision Petition.

(2.) ***

(3.) The respondent filed his counter disputing the averments stated in the Rent Control Original Petition. Further, the respondent has stated that the requirement of the petitioners is not bona fide and that he is in occupation of the premises from the year 1990. Originally, the lease was entered between the respondent and the vendor of the petitioners, viz., M.S.Rajagopalan in the year 1990.