GNANAGURU Vs. MURUGESAN

JUDGEMENT

(1.) The landlords are the revision petitioners before this Court.

(2.) The above Civil Revision Petition is filed challenging the order passed in I.A. No. 170 of 2008 in RCA. No. 6 of 2008 on the file of the Sub Court (Rent Control Appellate Authority) Srivilliputhur, which is a petition filed for amending the appeal grounds including the schedule of property thereunder.

(3.) It is necessary to briefly allude to the facts of the case for disposing of this revision petition.